STATE Vs. KARTHICK

JUDGEMENT

(1.) We have heard Mr.T.Senthil Kumar, learned Additional Public Prosecutor appearing for the appellant and Mr.K.P.S.Palanivelrajan, Amicus Curiae appearing for the respondents 2 & 3/accused Nos.2 & 3.

(2.) Challenge in this Criminal Appeal is to the acquittal of the accused, namely, in S.C.No.50 of 2012, a case registered under Ss. 302 (two counts) of IPC.

(3.) The brief facts of the prosecution case is as follows: