M.MARIAPPAN Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is filed against the judgment dated 14.12.2012 in S.C.No.29 of 2012 on the file of the Principal Sessions Court, Tiruppur, by which, the appellant/accused was convicted and sentenced as follows:

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

(3.) During the course of trial, on the side of prosecution, P.Ws.1 to 9 were examined, Exs.P-1 to P-11 were marked and M.Os.1 to 8 were produced. When the appellant/accused was questioned under Sec. 313 Crimial P.C. he denied his complicity in the crime. He neither examined any witness nor marked any document.