SIMON AND ORS Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) A.1 to A.4, A.6, A.8 and A.9, in Sessions Case No. 620 of 1999 on the file of the learned I Additional Sessions Judge, Chennai, are the appellants.

(2.) These appellants, along with three other accused viz. A.5, A.7 and A.10, who are not before me, were directed to face the trial for the offences under Sections 397, 120B r/w. 392 and 412 IPC on the grounds all the accused joined together, conspired to commit the offence of dacoity, that in pursuance of the same, A1 to A3 actually committed the offence robbing a sum of Rs. 31.5 lakhs from the defacto complainant, that to the share of accused 8 to 10 a sum of Rs. 3 lakhs was given which was received by them knowing fully well that the amount is a stolen property.

(3.) After committal, when the case reached the hands of the learned I Additional Sessions Judge, Chennai, the learned trial Judge, by going through the materials placed before him, formed the opinion, that there are sufficient materials, to frame charges and proceed against the accused and in this view, charges came to be framed against A.1 to A.3 for the offences under Sections 397 and 120B r/w. 392 IPC against A.4 to A.7 for the offences under Section 120B r/w. 392 IPC and against A.8 to A.10 for the offence under Section 412 IPC.