OMA ALIAS OMPRAKASH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE appellants are facing death sentence in view of the Judgement in S. C. No. 43/2006 on the file of the Additional District Sessions Court (FTC. No. II), Ranipet, Vellore District.

(2.) THE short facts which are relevant for the purpose of deciding this referred trial are as follows:

(3.) BEFORE the learned Sessions Judge, P. W. 1 to P. W. 15 were examined and Ex. P. 1 to Ex. P. 25 and M. O. 1 and M. O. 2 were marked. When incriminating circumstances were put to the accused both of them denied their complicity in the crime.