SEKAR Vs. STATE

JUDGEMENT

(1.) THE appellant (A3) was prosecuted along with two other persons (A1 and A2) for the said offence and the appellant alone was convicted while the other two accused (A1 and A2) were acquitted.

(2.) THE case of the prosecution, in brief, can be stated as follows:-

(3.) P.Ws.1 to 10 were examined, Ex.P1 to P8 were marked and M.O.1 series were produced on the side of the prosecution in order to prove the charges framed against the accused persons. After recording the evidence adduced on the side of the prosecution, the accused persons were questioned under Section 313(1)(b) Cr.P.C. regarding the incriminating materials found in the evidence adduced on the side of the prosecution. They denied them as false and reiterated their stand that they were not guilty. No witness was examined and no document was marked on the side of the accused persons.