GANESH Vs. STATE BY INSPECTOR OF POLICE COIMBATORE

JUDGEMENT

(1.) THE appellant is A2 in the Sessions Case in S.C.No.18 of 2010, on the file of Sessions Court for Trial of Bomb Blast Cases at Coimbatore.

(2.) A2, Ganesh and A1 Ramesh were prosecuted in the said Court, on the allegation that on 17.08.2009, at about 6.30 p.m., they have trespassed into Door No.1, Tamil Nadu Housing Board, situate in New Sidhapudhur, Gandhipuram, Coimbatore and A2 strangulated her, while A1 smoothered her with a pillow, thus caused her death and thereafter stolen her wrist-watch, cell phone, gold ear-stud and bangles.

(3.) TO substantiate the charges, prosecution examined P.Ws.1 to 17, marked Exs.1 to 23 and exhibited M.Os.1 to 33.