SADAYANDI A JAYARAMAN Vs. STATE

JUDGEMENT

(1.) ACCUSED 1 to 6 in S. C. NO. 50 of 2001 on the file of the Additional Court of Sessions-cum-Chief Judicial Magistrate, Cuddalore are the appellants in this appeal. They are challenging the conviction made against them, the details of which are given here-under in the above referred to sessions case, by filing this appeal. Heard Mr. S. Ashok Kumar, learned Senior Counsel appearing for the appellants and Mr. E. Raja, learned Additional Public Prosecutor for the State.

(2.) THE following are the charges framed against the appellants :

(3.) THE prosecution case is that due to prior enmity at about 3. 30 PM on 27. 12. 1999 the accused as referred to above being the members of an unlawful assembly caused injuries on PWS 1 and 2 besides causing injuries on Kumarasamy, who breathed his last on 12. 1. 2000. To substantiate their case the prosecution examined PWS 1 to 4 and 6 as eyewitnesses to the occurrence. The evidence of PW1 who had lodged Exp1 the complaint before PW18 the Sub. Inspector of Police is as here-under: