MUDIKRISHNAN @ KRISHNAN Vs. STATE

JUDGEMENT

(1.) The appellant in Crl. A. (MD). No. 200 of 2011 is the accused No. 2, the appellant in Crl. A. (MD) No. 261 of 2011 is the accused No. 1 and the appellants in Crl. A. (MD) No. 316 of 2011 are the accused Nos. 5 and 6 in S.C. No. 180 of 2007 (Crime No. 524 of 2005) on the file of the learned Additional District and Sessions Judge cum Special Judge for Essential Commodities Act, Thanjavur. Totally, there were ten accused in the case, including the appellants herein. The case filed as against accused No. 3 Gajendran, has been split up and numbered as a separate sessions case viz. S.C. No. 82 of 2011. The fourth accused Dilip @ Philip expired, during trial and the charges against him abated. The Trial Court has framed charges as detailed below:- <IMG>JUDGEMENT_354_LAWS(MAD)3_2016.jpg</IMG>

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

(3.) The final report submitted by the Investigating Officer was taken on file by the learned Judicial Magistrate No. 1, Thanjavur as P.R.C. No. 20 of 2006. Following the procedure, the accused were committed for trial to the Court of Session, Thanjavur. The learned Principal Sessions Judge, Thanjavur, took it on file as S.C. No. 180 of 2007 and made over the same to the Additional District and Sessions Judge/Special Judge, Essential Commodities Act, Thanjavur for trial and disposal according to law.