CHINNADURAI Vs. STATE

JUDGEMENT

(1.) The appellants are the accused 1 to 4 and 7 in SC.No.40/2007 on the file of the learned District and Sessions Judge, Nagapattinam. Including the appellants, there were a total number of sixteen accused. They stood charged for the offences u/s.147, 148, 341, 302 and 302 r/w 149 IPC. By judgment dated 12.07.2011, the Trial Court acquitted accused 5, 6, 8, 10 to 16 from all the charges. Accused No.9 [Amirdhalingam] died during pendency of the trial and hence, the charges framed against him automatically abated. The Trial Court convicted and sentenced the appellants for the following offences:- <IMG>JUDGEMENT_228_LAWS(MAD)2_2016.jpg</IMG>

(2.) The case of the prosecution in brief, is as follows:-

(3.) When the above incriminating materials were put to the accused under section 313 Cr.P.C., they denied the same as false. Their defence was a total denial. However, they did not chose to examine any witness nor marked any documents on their side.