MOTTAIYAN @ ANGAMUTHU Vs. STATE

JUDGEMENT

(1.) The appellant in Crl.A.No.543/2012 is A1 ; the appellants in Crl.A.No.545/2012 is A3 and A4 ; the appellants in Crl.A.No.549/2012 are A5, A6, A7, A12 and A13 ; and the appellants in Crl.A.No.539/2012 are A8 and A14 in SC.No.137/2005 on the file of the learned Additional Sessions Judge, Namakkal. The 2nd accused in this case was one Mrs. Sivagami. [Mrs. Sivagami was discharged as per the order of this Court made in Crl.RC.No.508/2006 dated 23.04.2008]. The Trial Court framed as many as seven charges against the accused, which are as follows:- <IMG>JUDGEMENT_372_LAWS(MAD)4_2016.jpg</IMG> By judgment dated 13.08.2012, the Trial Court convicted the appellants alone as detailed below and acquitted the rest of the accused. <IMG>JUDGEMENT_372_LAWS(MAD)4_20161.jpg</IMG> Challenging the said conviction and sentence, the appellants/A1 and A2 are before this Court with this appeal.

(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 Crimial P.C. they denied the same as false. However, they did not choose to examine any witness on their side nor marked any document.