MUNUSAMY Vs. STATE

JUDGEMENT

(1.) The Criminal Appeal arises out of the judgment of conviction and sentence passed by the learned Additional District and Sessions Judge (Fast Track Court No. 1), Chengalpattu, on 19.2.2002 in S.C. No. 65 of 200, convicting the first appellant-A-1 for the offence under Section 341 IPC and sentencing him to undergo three months' rigorous imprisonment and also convicting him for the offence under Section 304 (Part 2) IPC read with Section 109 IPC and sentencing him to undergo five years' rigorous imprisonment and also convicting the second appellant/A-2 for the offence under Section 304 (Part 2) IPC and sentencing him to undergo five years' rigorous imprisonment and acquitting A-3 and A-4 of the charges.

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

(3.) The trial Court framed necessary charges and the accused pleaded not guilty. During the course of trial, P.Ws.1 to 11 were examined, Exhibits P1 to P-19 were marked and M.Os. 1 to 6 were produced. When the accused were questioned under Section 313 Cr.P.C. about the incriminating evidence against them, they denied the same. Upon considering the oral and documentary evidence, the trial Court acquitted A-3 and A-4 and exonerated them of the charges and A-1 and A-2 were convicted and sentenced as stated above. Against the same, the present Criminal Appeal has been preferred by A-1 and A-2.