STATE Vs. ALAGESAN

JUDGEMENT

(1.) Challenge is made to the judgment dated 29.5.2009 passed by the Additional District Sessions Court (Fast Track Court No. I), Poonamallee in S.C. No. 112 of 2006, whereby the first accused stood charged for the offences under Sections 302, 323 read with 149 of the Indian Penal Code, accused 2 and 3 stood charged for the offences under Sections 148, 302 read with 149, 324, 323 read with 149 of the Indian Penal Code and accused 4, 5, 7 and 8 stood charged for the offences under Sections 148, 302 read with 149, 324 read with 149, 323 of the Indian Penal Code and on trial, all the accused were found not guilty and acquitted of all the charges. It is reported that sixth accused Shanmugam died and no charge is framed against him.

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

(3.) In order to substantiate its case, the prosecution examined 27 witnesses and relied on 23 documents and also relied on M.Os.1 to 5. 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. Two witnesses were examined and five documents were marked on the side of the accused.