SURENDRAN Vs. STATE

JUDGEMENT

(1.) The above three appellants/accused faced trial in S.C.No.5 of 1998 before the learned Additional Sessions Judge, Vellore. Charges 1, 2 and 5 under Sections 341, 364 and 324 respectively are against all the appellants/accused. Charge No.3 one under Section 302 I.P.C. is as against A-1 and Charge NO.4 under Section 302 read with 34 I.P.C. is as against A-2 and A-3.

(2.) The prosecution has examined as many as 24 witnesses, marked Exs.P-1 to P-30 and produced Mos.1 to 15 in its endeavour to establish its case. The learned Sessions Judge found A-1 to A-3 guilty under Section 341 and 364 I.P.C. and sentenced them to undergo one month AND three years R.I. AND imposed a fine of Rs.2000/- each; A-1 was found guilty under Section 324 and 302 I.P.C. and sentenced to undergo six months R.I. AND Life imprisonment AND imposed a fine of Rs.5,000/-; A-2 and A-3 found guilty under Section 302 read with 34 I.P.C. and sentenced to undergo life imprisonment AND imposed a fine of Rs.5,000/-. The appellants/accused, in this appeal, question the correctness of the said judgment of the trial Court.

(3.) The case of the prosecution as disclosed from the evidence let in can be narrated as under: