MANI ALIAS MUNUSAMI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) CHALLENGE is made to a judgment of the Additional Sessions Division, Coimbatore, made in S.C.No.191 of 2008 whereby the appellants four in number stood charged i.e., A-1 under Sec.302 of IPC and A-2 to A-4 under Sections 341, 302 read with 34 and 109 of IPC, tried and found guilty and A-1 was awarded life imprisonment along with a fine of Rs.2500/- and default sentence and A-2 to A-4 were awarded a fine of Rs.250/- with default sentence under Sec.341 of IPC and life imprisonment along with a fine of Rs.2500/- and default sentence under Sec.302 of IPC.

(2.) SHORT facts necessary for the disposal of this appeal can be stated as follows:

(3.) ADDED further the learned Counsel that there were contemporaneous documents available in the VG Hospital that according to the Doctor, P.W.9, the documents were handed over to the police that according to P.W.12, 13 documents were received from the medical person that this would also go to show that the documents were actually suppressed by the prosecution for the reasons best known to them and that since those contemporaneous documents were not produced, it is a fit case where an adverse inference has got to be drawn.