RAMESH KANNA Vs. STATE

JUDGEMENT

(1.) This appeal challenges a judgment of the Principal Sessions Division, Perambalur, made in S.C. No. 67 of 2007 whereby the appellants ranked as A-1 to A-4 and A-6 respectively, along with another ranked as A-2, stood charged, tried and found guilty as follows: Accused Charges Finding Punishment A-1 to A-6 147 IPC Guilty under Section 148 IPC 1 years Rigorous Imprisonment A-1 to A-6 341 IPC Guilty 1 month Simple Imprisonment A-1, A-3&A-5 302 IPC Guilty under Section 302 read with 149 IPC Life imprisonment along with a fine of Rs. 5000/- and default sentence Accused Charges Finding Punishment A-2, A-4&A-6 302 read with 149 IPC Guilty under Section 302 read with 149 IPC Life imprisonment along with a fine of Rs. 5000/- and default sentence A-2 & A-4 302 IPC Guilty under Section 302 read with 149 IPC Life imprisonment along with a fine of Rs. 5000/- and default sentence A-1, A-3, A-5 & A-6 302 read with 149 IPC Guilty under Section 302 read with 149 IPC Life imprisonment along with a fine of Rs. 5000/- and default sentence

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

(3.) The case was committed to Court of Sessions, and necessary charges were framed. In order to substantiate the charges, the prosecution examined 15 witnesses and also relied on 15 exhibits and 12 material objects. On completion of the evidence on the side of the prosecution, the accused were questioned under Section 313 of Cr.P.C. as to the incriminating circumstances found in the evidence of the prosecution witnesses which they flatly denied as false. One witness was examined on the side of the defence shown as D.W.1, and also one document was marked on their side. The trial Court heard the arguments advanced on either side and took the view that the prosecution has proved the case beyond reasonable doubt and hence found them guilty and awarded the punishment as referred to above. Hence this appeal at the instance of the appellants.