NANDALAL KEMBRAM Vs. STATE

JUDGEMENT

(1.) The appellants are the accused in S.C.No.128 of 2018 on the file of the learned V Additional District and Sessions Judge, Coimbatore. They stood charged for the offences under Ss. 302 and 404 of IPC.

(2.) The case of the prosecution in brief is as follows:

(3.) On the morning of 10/8/2016, the body of the victim was found near the field of PW-9 with severe head injuries. PW-1 had identified the body and had filed a complaint at Sirumugai Police Station in Crime No.166 of 2018 under Sec. 302 IPC. Pursuant to the investigation that had been conducted, the prosecution had paraded PWs-1 to PWs-20 and had marked exhibits P1 to P23 and Mos-1 to Mos-12 to prove the case of the prosecution. However on the side of the appellants/accused no evidence whatsoever have been produced.