STATE BY INSPECTOR OF POLICE Vs. MUTHURAMALINGAM

JUDGEMENT

(1.) Respondents 1 to 4 are the Accused in S.C.No.306 of 2002 on the file of the First Additional Sessions Judge, Tirunelveli. They were acquitted by the Trial Court from all the charges framed against them. The charges that were framed against the accused are as follows: (i) The first charge was against the third accused under Section 307 I.P.C for attacking P.W.1 - Subburaj; (ii) The second charge was against the first accused under Section 302 read with 109 I.P.C.; (iii) The third charge was against the accused 2 to 4 under Section 302 read with 34 I.P.C. As all the accused were acquitted from the charges, the State has preferred this Criminal Appeal.

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

(3.) P.W.12 - Civil Surgeon, Government Hospital, Kovilpatti had attended P.W.1 and the deceased. He noticed the following injuries on P.W.1:-