POCKET RAJA ALIAS RAJKUMAR Vs. STATE

JUDGEMENT

(1.) This appeal challenges the judgment of the learned Additional Sessions Judge (FTC No.1), Thanjavur, in S.C. No.520 of 2008 dated 30.12.2008, whereby the accused 1 to 3 stood charged and tried under Sections 120-B, 302 and 324 IPC and on trial, the accused 2 and 3 / appellants, were found guilty under Section 302 IPC and awarded life imprisonment along with a fine and default sentence, while the first accused was ordered to be acquitted in respect of the charges framed against him.

(2.) The short facts that are necessary for the disposal of this appeal can be stated as follows:-

(3.) Advancing arguments on behalf of the accused 2 and 3/ appellants, the learned counsel would submit that, in the instant case, the prosecution came up with a story that at about 10.45 a.m. on 10.12.2007 when P.W.1 and the deceased were travelling in a motorcycle after attending the Court, A2 and A3 came in another motorcycle and followed them and at that time, A2 attacked the deceased and caused his instantaneous death.