MANJULA A4 Vs. STATE

JUDGEMENT

(1.) This is a case of murder for gain. A.1 to A.4 were convicted for the offences under Sections 120-B, 449, 394 r/w 34, 397 and 302 I.P.C. and each sentenced to undergo Life Imprisonment and to pay a fine of Rs.2,000/- for the respective offences. Aggrieved by that, they have filed four separate appeals in C.A.Nos.323 of 1999, 66 of 2000, 543 of 1999 and 1103 of 1998 respectively.

(2.) The short facts which led to the conviction are as follows:-

(3.) Mr. A.S.Chakravarthy, learned counsel appearing for the first accused would submit that the evidence of P.W.1 implicating A.1 Vellaisamy stating that he was found near the scene of occurrence, would not be sufficient to hold him guilty of the offences charged, especially when none of the stolen articles had been recovered from him. It is also argued that from Ex.P.6 medical report, it is clear that P.W.1 had stated to the Doctor that the deceased was assaulted only by 'a known person'.