KADIR ALIAS KADIRAVAN Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) THE conviction and sentence passed by the learned Additional District and Sessions Judge Fast Track Court No. II, Cuddalore in S.C. No. 20 of 2011 dated 29.4.2011 are detailed hereunder:

(2.) FOR convenience sake, the accused 1 to 3 who are convicted and have preferred the present appeals are mentioned as Appellants 1 to 3.

(3.) THE case was taken on file by learned Judicial Magistrate No. II, Cuddalore in P.R.C. No. 7 of 2010 and on appearance of the appellants and the other accused, forwarded copies and later committed the case to the learned Additional District and Sessions Judge, Fast Track Court No. II, Cuddalore. The learned Additional District and Sessions Judge, Fast Track Court No. II, Cuddalore took the case on file in S.C. No. 20 of 2011 and conducted the trial. To substantiate its case, the prosecution examined 21 witnesses, marked 20 documents, produced 11 material objects. Neither oral nor documentary evidence was adduced on the defence side.