MANI AND KARUVAYAN Vs. STATE

JUDGEMENT

(1.) THIS appeal has been filed against the judgment of the Court of the Principal Sessions Judge, Namakkal made in S.C. No.61 of 2002 dated 26.08.2002.

(2.) THE first and third accused, who received a verdict of conviction on the file of the Principal Sessions Judge, Namakkal in Sessions Case 61 of 2002, moved the present appeal. THE second accused who was also convicted by the Sessions Judge, has chosen not to prefer any appeal before this Court.

(3.) THE learned Additional Public Prosecutor would submit that the last scene theory is found reinforced by the Serology Report marked by the prosecution, Ex.P.12. THE recovery part of the case also has been established through the Village Administrative Officer, P.W.5 who was present at the time of arrest and the recovery made from the respective accused. THE Trial Court has rightly returned the verdict of conviction based on available evidence.