ANBUJOTHI @ JOTHI Vs. STATE

JUDGEMENT

(1.) The appellant is the first accused in SC.No.208/2012 on the file of the learned District and Sessions Judge, Nagapattinam. There were six other accused in the case arrayed as A2 to A7. Yet another accused by name Balamurugan @ Murugan, who was arrayed as one of the accused in the Final Report, was not tried as he passed away before the charges were framed against him. The Trial Court framed charges as against all the seven accused as detailed below:- <FRM>JUDGEMENT_315_LAWS(MAD)7_2016.html</FRM>

(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.