R SUNDARARAJAN Vs. STATE REP

JUDGEMENT

(1.) R. Sundararajan @ Sunder @ Raji, first accused in Sessions case No. 119 of 2001 on the file of Additional Sessions Judge, Vellore is the appellant in the above appeal.

(2.) THE case of the prosecution is briefly stated hereunder:

(3.) WHEN the accused were questioned under Section 313 Cr. P. C. with reference to the incriminating circumstances found against them, in the evidence of prosecution witnesses, they denied the same. Accused have not examined any witness on their side.