KRISHNASAMY Vs. STATE

JUDGEMENT

(1.) THE appellants, who were ranked as A-1 and A-2 and tried along with the third accused, since acquitted by the lower Court, stood charged, tried and found guilty, as stated hereunder, have brought forth these appeals. (See Table on next page)

(2.) THE short facts necessary for the disposal of this appeal are as follows :

(3.) IN order to prove the charges levelled against all the three accused, the prosecution examined 13 witnesses and relied on 22 exhibits and 9 material objects. On completion of the evidence on the side of the prosecution, the accused were questioned under Sec. 313 of the Code of Criminal Procedure as to the incriminating circumstances found in the evidence of the prosecution witnesses. They flatly denied them as false. No defence witnesses were examined. The trial Court, on hearing the rival submissions and scrutiny of the materials, found A-1 and A-2 guilty of the said offences and awarded the punishments as referred to above, while it acquitted A-3 of all the charges. Hence, A-1 and A-2 have brought forth these two appeals.