K SUNDERAJAN AND OTHERS Vs. STATE

JUDGEMENT

(1.) The appellants were A1 to A3 in SC.No.71/2008 on the file of the learned Additional Sessions Judge, Fast Track Court No.1, Chidambaram. Including the appellants, there were eight accused. By Judgment dated 23.03.2011, the Trial Court convicted all the eight accused for the following offences:-

(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.