RAVI Vs. STATE

JUDGEMENT

(1.) The appellants in these Criminal Appeals are Accused Nos.l, 2, 4, 6 and 7 in S.C.No.193 of 2008, on the file of the learned Additional District and Sessions Judge, Pudukottai. They along with A3 and A5 stood charged, convicted and sentenced as follows:

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

(3.) P.W23, Sub-Inspector of Police attached to respondent Police Station, on receipt of the intimation from the hospital, went there and recorded the statement of P.W.I (Ex.P.l) at 1.00 a.m. and based on thesame, she registered a criminal case in Crime No.56 of 2017, under Ss. 307 and 302 I.P.C. at 3.30 a.m. and sent the First Information Report (Ex.P.16) to the concerned Court, copies to the higher officials and also sent a copy to P.W.25, Inspector of Police, for investigation.