SARAVANAN Vs. STATE INSPECTOR OF POLICE

JUDGEMENT

(1.) THE appellants, who have been arrayed as A1 to A3, have come forward with this appeal challenging the conviction and sentence imposed on them by the learned Additional District and Sessions Judge, Fast Track Court No. I, Tirunelveli, by the judgment dated 21/6/2010 made in S.C. No. 57 of 2009 convicting A1 to A3 for the offence under Section 341 IPC and sentencing each of them for one month simple imprisonment, convicting A1 to A3 for the offence under Section 302 IPC and sentencing each of them to life imprisonment with a fine of Rs. 3,000.00, in default, to undergo six months simple imprisonment. THE sentences are ordered to run concurrently.

(2.) THE prosecution version in a nutshell is as here under:

(3.) MR. K. Jeganathan, learned counsel for the appellants, while assailing the impugned judgment of conviction vehemently contended that the prosecution has miserably failed to prove its case by adducing clear and consistent evidence and put forward the following contentions: