S K NATESAN Vs. STATE REP

JUDGEMENT

(1.) The accused Nos.1 and 2/appellants herein, who stood charged, tried and found guilty under Section 384 r/w 34 IPC, 7 and 13(2) r/w 13(1)(d) of PC Act and sentenced to undergo one year RI with a fine of Rs.500/- in default one month RI each under Section 384 r/w 34 IPC, six months RI with a fine of Rs.250/- in default two weeks RI each under Section 7 of PC Act and one year RI along with fine of Rs.250/- in default two weeks RI each under Section 13(2) r/w 13(1)(d) of PC Act have brought forth this appeal.

(2.) The short facts necessary for the disposal of this appeal can be stated as follows:

(3.) In order to prove the charges levelled against both the accused, the prosecution examined 10 witnesses and marked 25 exhibits and 9 Mos. 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 on the prosecution witnesses, which they flatly denied as false. No defence witnesses were examined. No documents or M.Os. were marked on the side of the defence. On consideration of the rival submissions made and scrutiny of the materials available the lower court has found both the accused guilty and sentenced them to undergo imprisonment as referred to above. Aggrieved appellants have brought forth this appeal.