M MANIMARAN; BALA @ BALAMAHENDHIRAN; ANBU; BASKAR; BALA SHANKAR; THIRUNAVUKARASU; SARAVANAN; VENGU @ VENGATESAN; PREM @ PREMKUMAR; VIMAL @ VIMAL RAJ; ANBARASU; KUMAR @ KUTTA KUMAR; ARIVAZHAGAN; DILLI; MUNUSAMY; JEEVA @ JEEVARATHINAM; URUTHIRAN @ URITHIRA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The appellants are the accused 1 to 12 and 14 to 28 in S.C.No.142 of 2007 on the file of the learned I Additional Sessions Judge, Tiruvallur. The trial Court framed as many as 10 charges against the accused as detailed below: <FRM>JUDGEMENT_252_LAWS(MAD)8_2016.html</FRM>

(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 of Cr.P.C., they denied the same as false. However, they did not choose to examine any witness nor to mark any document on their side. Having considered all the above, the trial Court convicted these appellants as detailed in the first paragraph of this judgment and that is how, they are before this Court with these appeals.