THANGARAJ Vs. STATE

JUDGEMENT

(1.) This appeal challenges the judgment dated 1.8.2008 passed by the First Additional Sessions Court, Erode in S.C. No. 31 of 2008, whereby the present appellant, ranked as fourth accused, stood charged along with other accused for the offences under Sections 148, 307, 302 read with 149, 307 read with 149, 452, 427 of the Indian Penal Code and on trial, he was found guilty under Section 307 read with 149 of the Indian Penal Code and awarded the punishment to undergo Rigorous Imprisonment for seven years and to pay a fine of Rs. 500/- in default to undergo Rigorous Imprisonment for six months.

(2.) The short facts necessary for the disposal of the case can be stated as follows:

(3.) In order to substantiate its case, the prosecution examined 21 witnesses and relied on 36 documents and also relied on 22 material objects. No witness was examined on the side of the accused, but two documents viz. Ex.D1 and D2 were marked. On completion of examination of witnesses on the side of the prosecution, when the accused were questioned under Section 313 of the Code of Criminal Procedure, they denied them as false.