KANNIYAPPAN; NAGAPPAN Vs. STATE

JUDGEMENT

(1.) The Criminal Appeal arises out of the judgment of conviction and sentence dated 13.11.2013 in S.C.No.253 of 2010 on the file of the Special Judge (Principal Special Judge) Villupuram Division, Villupuram, whereby the accused 1 and 2 were convicted and sentenced as follows: <FRM>JUDGEMENT_705_LAWS(MAD)3_2015.html </FRM>

(2.) The case of the prosecution based on the prosecution witnesses is as follows:

(3.) The Trial Court placed the incriminating evidence before the accused persons under Section 313(1)(b) of Cr.P.C. and the accused denied the same in toto. On the side of the defence, no oral and documentary evidence was marked. After considering the oral and documentary evidence, the trial Court convicted and sentenced the accused 1 and 2 as stated above. Aggrieved over the same, appellants/accused have preferred this appeal.