SATHYA ALIAS SATHYAMOORTHI MANOJ Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) ACCUSED 1 and 2 in S. C. No. 381 of 1998 on the file of the Additional Sessions Judge, (Fast Track Court),chennai are the appellants.

(2.) THE respondent police in both the appeals has filed a final report against the appellants and three others seeking appropriate punishments under Sections 341,449,read with 34 and 302 IPC alleging that on 24. 8. 1998 at about 7. 45 p. m. ,the accused had wrongfully restrained one Panchavarnam when she was returning to her house at Sudhandra Nagar,thousand Lights, Chennai, that they had committed house trespass in order to commit an offence punishable with death in furtherance of common intention; that they did commit murder of Panchavarnam by pouring kerosene on her, set ablaze and therefore they should be dealt with according to law.

(3.) THE Trial Court upon perusal of the materials, satisfied prima facie to proceed further by framing charges. The appellants as well as other accused, refused to plead guilty upon questioning, after framing charges, which compelled the prosecution to march in 12 witnesses, armed with 22 documents and three material objects to prove the charges framed.