CHELLAN Vs. STATE

JUDGEMENT

(1.) Challenging the conviction and sentence imposed upon the appellants in C.A. No. 809 of 1989 for the offences under Sections 147, 148, 324, 302, 326, 323 and 341, I.P.C, and upon the appellant in C.A. No. 805 of 1989 for the offences under Sections 147 and 324, I.P.C.; these appeals have been filed.

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

(3.) On being committed, the case was tried by the Trial Court. The prosecution examined the prosecution witnesses P.Ws. 1 to 22 and marked Exs. P1 to P30 and also marked M.Os. 1 to 8.