M. RAMAR Vs. STATE

JUDGEMENT

(1.) These five criminal appeals are preferred by the five accused in S.C.No.153 of 2011 on the file of the learned First Additional Sessions Judge, Tiruvallur.

(2.) Before the trial Court, A-1, A-2 and A-5 were tried for offences under Ss. 489B and 489C I.P.C. A-3 and A-4 were tried for offences under Sec. 489B and 489C r/w 34 IPC.

(3.) To prove the charges, the prosecution examined 6 witnesses. Marked 23 exhibits and 21 material objects. The certified copy of the RC Book of the Police vehicle was marked as defence document Ex D-1. The signature of PW-5 as found in the summons taken as Court Exhibits EX C-1.