SIVANUPANDI THEVAR Vs. STATE

JUDGEMENT

(1.) THE above criminal appeal is directed against the judgment of the Sessions Court of Tirunelveli in S.C. No. 237 of 1988 dated 16.8.1989 whereby the third accused is found guilty of an offence punishable under Section 147 of I.P.C. and sentenced to undergo rigorous imprisonment for six months and found guilty of an offence punishable under Section 302, IPC read with 109, IPC and sentenced to undergo an imprisonment for life.

(2.) THE fourth accused and fifth accused are found guilty of an offence punishable under Section 148 of IPC and sentenced to undergo rigorous imprisonment for one year each and further each of them found guilty of an offence punishable under Section 302, of IPC and sentenced to undergo life imprisonment.

(3.) THE learned Sessions Judge after full trial and after considering the evidence both oral and documentary and upon hearing the arguments advanced on the side of either parties, found accused Nos.3 to 7 guilty of offence as stated above and acquitted the remaining accused viz., accused Nos.1, 2 and 8 from the charges levelled against them in its judgment dated 16.8.1989 made in S.C. No. 237 of 1988. As against the said judgment, the present appeal is filed by the appellants No. 1 to 5 who are accused No. 3 to 7. As stated above, P.W.3 filed Criminal Revision Case No. 754 of 1989 against the acquittal of accused Nos.1, 2 and 8 and Criminal Revision Case No. 47 of 1990 for enhancement of sentence of accused Nos.6 and 7.