PERIASAMY Vs. STATE

JUDGEMENT

(1.) APPEAL No. 1086 of 1998 has been filed by the first accused and Appeal No.1087 of 1998 has been filed by the accused Nos. 2 to 4, against the judgment dated 08.12.1998 rendered in S.C.No.214 of 1997 by the IV Additional Sessions Judge (PCR) Trichy.

(2.) THE case of prosecution briefly is as follows:

(3.) IN order to bring home the offence alleged against the accused, before trial Court, P.Ws.1 to 19 and Exs.P.1 to 41. M.Os 1 to 7 were also marked. On completion of the examination of witnesses on the side of the prosecution, the accused were questioned under Section 313, Cr.P.C., as to the incriminating circumstances found in the evidence of the prosecution witnesses and they denied them as false. No witness was examined on the side of the defence. Ex.D.1 alone was marked on their side.