MAHESWARI Vs. STATE

JUDGEMENT

(1.) The appellants are the accused 1 and 2 in of 2012 on the file of the learned Mahila Judge, Salem. The trial Court framed as many as four charges against the accused 1 and 2 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 Section 313 Cr.P.C., they denied the same as false. However, they did not choose to examine any witness nor mark any document on their side. Their defence was a total denial. Having considered all the above, the trial Court convicted both the accused as stated in the first paragraph of this judgment and that is how, they are before this Court with these appeals.