STATE Vs. MURUGAN

JUDGEMENT

(1.) The State is the appellant herein. The respondents 1 to 3 (A1 to A3) were tried for the offence under S. 307, IPC and under S. 307 read with S. 109 IPC. They were acquitted by the trial Judge. Hence, this appeal by the State.

(2.) The prosecution case in brief is as follows :-

(3.) On being committed, the Sessions Court framed charges against A1 to A2 for the offence under S. 307, IPC and against A3 for the offence under S. 109 read with S. 307, IPC.