CHINNATHAMBI AND ORS. Vs. THE STATE

JUDGEMENT

(1.) The appellant in Crl. A. No. 131/2013 is arrayed as A3 and the appellant in Crl. A. No. 172/2013 is arrayed as A2 and the appellant in Crl. A. No. 330/2013 is arrayed as A1 in S.C. No. 180/2009 on the file of the learned II Additional District and Sessions Judge, Coimbatore at Tiruppur. Vide judgment dated 26.09.2012, they have been convicted and sentenced as follows: -

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

(3.) When the above incriminating materials were put to the accused u/s. 313 Cr.P.C., they denied the same as false. However, on the side of the accused, neither any witness was examined nor was any document marked.