RAJKUMAR Vs. STATE

JUDGEMENT

(1.) This criminal appeal is preferred against the conviction and sentence passed by the learned Additional Sessions Judge cum Chief Judicial Magistrate, Tuticorin, in S.C.No.60 of 2005, dated 27.09.2006, in and by which, the Trial Court has convicted the accused as follows:

(2.) The brief facts of the case are as follows:

(3.) Learned Counsel appearing for the appellant / accused would submit that this case has been foisted, by the prosecution, against this appellant / accused, as a ground case to detain under Act 14. He would further submit that the evidence of PWs 1 to 4, 14 & 15, is filled with artificiality. In fact, no such incident has been occurred. Seizure of country bombs is a fabricated one. No independent witnesses has been examined and the delay in filing the First Information Report has also been not explained by the investigation officer. Independent witnesses are not supporting the case of the prosecution and hence, he prays for allowing the present appeal, by setting aside the impugned conviction and sentence.