NARAYANASWAMY @ NARAYANAN Vs. STATE

JUDGEMENT

(1.) The appellants are Accused Nos.2 to 12 in S.C.No.119 of 1997 on the file of the learned III Additional Sessions Judge, Chennai. Against all the twelve accused, the trial court framed charges under various penal provisions of Indian Penal code on 06.02.1998. Subsequently, the trial court, after due notice to both parties, altered the charges on 03.08.2011. Thus, all the twelve accused stood charged as detailed below:- <FRM>JUDGEMENT_244_LAWS(MAD)3_2016.html</FRM>

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

(3.) Based on the above materials, the trial court framed as many as seven charges as detained in the first paragraph of this judgement. The accused denied the same. In order to prove the same, on the side of the prosecution, as many as 16 witnesses were examined, 41 documents and 41 materials objects were marked.