KRISHNAMURTHY Vs. STATE

JUDGEMENT

(1.) This criminal appeal has been filed against the judgment and order of acquittal dtd. 30/12/2011 passed in S.C.No.90 of 2009 on the file of the Additional District and Sessions Court, (Fast Track Court No.III), Thiruvallur and to set aside the same.

(2.) It is the case of the prosecution that on 17/8/2006, around 2.30 p.m., while the deceased Selvaraj along with Krishnamurthy (PW1), Santhi (PW2), Valliamma (PW3), Chokkammal (PW4) and Subramani (PW6) were returning to the village, Kumaresan (A1), Parvathy (A2), Balaji (A3), Babu (A4), Rajkumar (A5), Malathy (A6), Rajeswari (A7), Kollapan (A8), Venkatesan (A9) and Venkatesan (A10), on account of previous enmity, waylaid them and attacked them indiscriminately with knives resulting in the death of Selvaraj.

(3.) On these allegations, Kumaresan (A1), Parvathy (A2), Balaji (A3), Babu (A4), Rajkumar (A5), Malathy (A6), Rajeswari (A7), Kollapan (A8), Venkatesan (A9) and Venkatesan (A10) faced a trial in S.C.No.90 of 2009 in the Additional District and Sessions Court, (Fast Track Court No.III), Thiruvallur, for the offences under Ss. 147, 148, 149, 294(b), 302, 323, 324, 341 IPC in the Additional District and Sessions Court, (Fast Track Court No.III), Thiruvallur.