S JOHN PETER Vs. STATE AND ORS

JUDGEMENT

(1.) This Criminal Revision Case is filed against the judgment dated 25.11.2009 passed in SC. No. 67/2008 by the learned Sessions Judge, Sivaganga, acquitting the 2nd Respondent herein/sole accused from the charges levelled under Section 302 of IPC.

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

(3.) The case was taken on file in SC. No. 67/2008 by the learned Sessions Judge, Sivagangai and necessary charges were framed. In order to substantiate the charges levelled against the accused, the prosecution examined as many as fifteen witnesses (PW.1 to PW.15) and also relied on Exs.P1 to P19 and five material objects (Mos.1 to 5).