STATE REP. BY INSPECTOR OF POLICE Vs. RAJENDRAN

JUDGEMENT

(1.) Criminal Appeal No. 755 of 2001 has been filed by the State while Criminal Appeal No.756 of 2001 has been filed by the informant.

(2.) Challenge in both the appeals is to the judgment of a Division Bench of the Madras High Court directing acquittal of the respondents who faced trial for alleged commission of offences punishable under Section 302 of the Indian Penal Code, 1860 (in short the 'IPC') so far as the respondents 1 to 4 are concerned and Section 25 of the Indian Arms Act, 1915 (in short the 'Arms Act') so far as respondent Nos. 1, 3 & 4 are concerned. Learned Sessions Judge, Tirunvelli held them guilty and sentenced them to imprisonment for life for the first offence but no separate sentence was imposed for the later offence.

(3.) Prosecution version as unfolded during trial is as follows: