MAJEETH Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The appellants are accused 1 to 4, 15 and 16 in S.C. No; 151 of 1985 on the file of the learned Sessions Judge, Salem.

(2.) The case of the prosecution is that on 18/6/1984 A-2 and A-3 were relieved of Rs. 30,000.00 in a confidence trick played upon them by one Joseph, P. W. 18 Meenkara Ravi alias Babu alias Ravindran, P.W.26 Josiakkaran alias Manoharan and another during a currency doubling episode and in order to get back the money A-1 to A-17 entered into a conspiracy among themselves to abduct and commit the murder of one Ramachandran and pursuant to the same they formed themselves into an unlawful assembly armed with deadly weapons and on 19/6/1984 at 8.30 P.M. they abducted P.W.1 Raju and deceased Ramachandran in a Van (M.O.i) bearing No. PYX 8060 belonging to A-1 and in furtherance of their common object of retrieving the money lost they unlawfully confined them in the out-house of P.W.6 Jakkusingh and the car shed of A-1 Majeeth at Yercaud from the night of 19/6/1984 to the night of 20/6/1984 and by assaulting them with hands, bricks and iron rods they voluntarily caused hurt to P.W.1 Raju and the death of the said Ramachandran and A-2 and A-3 caused the disappearance of evidence of offence by throwing the dead body of Ramachandran by the side of the road leading to Mont Fort school.

(3.) The trial Court framed these charges against the accused: