KUMAR AND ANR. Vs. THE INSPECTOR OF POLICE

JUDGEMENT

(1.) The appellants are the accused 1 and 3 in S.C.No.96 of 2014 on the file of the learned Principal Sessions Judge, Dharmapuri. The second accused in this case was one Mr. Raju and the fourth accused is one Ilayaraman. The trial Court framed as many as six charges against the accused as detailed below:

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

(3.) When the above incriminating materials were put to the accused under Sec. 313 Crimial P.C. they denied the same as false. However, they did not choose to examine any witness nor mark any document on their side. Their defence was a total denial. Having considered all the above, the trial Court convicted the accused 1 and 3 alone as detailed in the first paragraph of this judgment and that is how, they are before this Court with this appeal.