JAYARAMAN AND OTHERS Vs. STATE

JUDGEMENT

(1.) THIS appeal challenges the judgment of the Principal Sessions Division, Chengalpattu made in S.C.No.91 of 2005, whereby these appellants stood charged, tried and found guilty as follows:

(2.) NECESSARY facts for the disposal of this appeal can be stated as follows:

(3.) THE case was committed to the Court of Sessions and necessary charges were framed. In order to substantiate the charges levelled against the accused, the prosecution examined 13 witnesses and also relied on 32 exhibits and 7 M.Os. On completion of the evidence 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 prosecution witnesses, which they flatly denied as false. No defence witness was examined, but eight documents were marked. The trial Court after hearing the arguments advanced on either side, took the view that the prosecution has proved the case beyond reasonable doubt and found the accused guilty as stated above and awarded punishments as referred to above and the case against the juveniles was split up and sent for trial by the competent authority. Hence, this appeal has arisen at the instance of the appellants herein.