RAMAMURTHY ALIAS RAMU Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) THE appellants are A-2 Ramamurthy and A-3 Natarajan. THEy were convicted for the offences under Sections 341 and 302 read with 34 I.P.C. Challenging the same, the appellants have filed this appeal.

(2.) ORIGINALLY, there were four accused. During the pendency of trial, A-1 died. So, the case in respect of A-1 got abated and the trial was conducted against A-2 to A-4. Ultimately, the trial Court acquitted A-4 and convicted A-2 and A-3 alone.

(3.) MR.Sankarasubbu, learned counsel appearing for A-2 would take us through the entire evidence and contend that the materials available on record would suffer from various infirmities and as such, the conviction imposed on the appellants is not legal.