KANGARAJ ALIAS DURAISAMY ALIAS GANESH Vs. STATE

JUDGEMENT

(1.) These three appeals challenge a judgment of the Additional Sessions Division, Fast Track Court No. I, Erode, made in S.C. No. 8 of 2008 whereby the appellants three in number stood charged, tried and found guilty as follows: <FRM>NP_63_MADLJ(CRI)1_2010.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, the prosecution examined 15 witnesses and also relied on 21 exhibits and 22 material objects. On completion of the evidence on the side of the prosecution, the accused were questioned under Section 313 of Cr.P.C. 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 one document was marked as Exhibit D-1. The trial Court heard the arguments advanced and took the view that the prosecution has proved the case beyond reasonable doubt and found the appellants guilty and sentenced them to imprisonment which is the subject matter of challenge before this Court.