KUMAR Vs. STATE,

JUDGEMENT

(1.) The accused in S.C.No.210 of 2013 on the file of the II Additional Sessions Judge, Chidambaram are the appellants herein.

(2.) The Inspector of Police, Chidambaram Taluk Police Station, Cuddalore District, prosecuted the accused for having caused the death of Shanmugavel by murdering him an offence punishable under Sec. 302 IPC and thereby, charged the first accused under Ss. 294(b), 302 IPC and the second accused under Ss. 323 and 302 r/w 34 IPC.

(3.) In the trial Court, the prosecution examined 14 witnesses PW1 to PW14 and marked 15 documents Ex.P1 to P15 and also filed 3 material objects MOs1 to 3. On the side of the accused, the accused examined two witnesses, DW1 and DW2 and also marked Ex.D1.