SIVALINGAM Vs. STATE

JUDGEMENT

(1.) THESE two appeals challenge a judgment of the trial Court namely Principal sessions Division, Dharmapuri, made in S. C. No. 22 of 2008 whereby the appellants/a-1 to A-3 stood charged, tried, found guilty and awarded punishment as follows: <FRM>JUDGEMENT_815_TLMAD0_2009Html1.htm</FRM>

(2.) SHORT facts necessary for the disposal of these appeals can be stated as follows:

(3.) THE case was committed to Court of Session, and necessary charges were framed. In order to substantiate the charges levelled against the accused, the prosecution examined 21 witnesses and also relied on 31 exhibits and 18 material objects. On completion of the evidence on the side of the prosecution, the accused were questioned under Sec. 313 of Cr. P. C. procedurally as to the incriminating circumstances found in the evidence of the prosecution witnesses which they flatly denied as false. No defence witness was examined. But, Exs. D1 to D5 were marked on their side. The trial Court heard the arguments advanced on either side and took the view that the prosecution has proved the case beyond reasonable doubt and hence found them guilty and awarded punishment as referred to above. Hence these appeals at the instance of the appellants.