RAJU Vs. STATE

JUDGEMENT

(1.) The appellants/accused Nos.1 to 3, who stood charged and tried for the offences under Section 302 IPC for A1 and Section 302 r/w 109 & 34 IPC for A2 and A3 and under Section 342 IPC against all the accused, and A1 to A3 were found guilty under Sections 342 and 304(2) and sentenced to undergo RI for one year each under Section 342 IPC and sentenced to undergo RI for four years each under Section 304(2) IPC, have brought forth this appeal.

(2.) The short facts necessary for the disposal of this appeal can be stated as follows:

(3.) In order to prove the charges levelled against the accused, the prosecution examined 10 witnesses and marked 14 exhibits and 3 M.Os. The accused were questioned under Section 313 of Cr.P.C. as to the incriminating circumstances found in the evidence of the prosecution witnesses, which they flatly denied as false. No defence witnesses were examined. The trial court, on consideration of the rival submissions made and scrutiny of the available materials, found all the accused guilty under Section 342 and 304(2) IPC and sentenced them to undergo imprisonment as referred to above. Aggrieved accused have brought forth this appeal.