SIVAN @ SIVA Vs. STATE

JUDGEMENT

(1.) The appellants are accused 2 and 1 respectively in S.C.No.238 of 2014 on the file of Additional Sessions Court, Dharmapuri. They stood charged for the offences, as detailed below :

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

(3.) Based on the above materials, the trial Court framed charges as detailed in the first paragraph of this judgment and the accused denied the same. In order to prove the case, on the side of the prosecution, as many as 21 witnesses were examined, 31 documents and 19 material objects were marked. When the above incriminating materials were put to the accused, they denied the same as false. On the side of defence, the wife of first accused was examined as D.W.1 and Exs.D -1 and D -2 were marked.