STALIN AND ORS. Vs. STATE

JUDGEMENT

(1.) The appellants are the first and third accused in SC. No. 151/2011 on the file of the learned Additional District and Sessions Judge, Fast Track Court No. 5, Tiruppur. The 2nd accused in this case is one Mr. Praveenkumar and the 4th accused is one Mr. Mahendran. The Trial Court framed as many as four charges against the accused and first charge u/s. 506[ii] IPC was against all the four accused, the second charge u/s. 364 IPC was against all the four accused and third charge u/s. 302 IPC was against the first accused and the fourth charge u/s. 302 r/w 34 r/w 109 IPC was against A2 to A4. By the Judgment dated 27.03.2012, the Trial Court convicted and sentenced the accused as follows: - -

(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 Cr.P.C., they denied the same as false. Their defence was a total denial.