RAVI Vs. STATE

JUDGEMENT

(1.) FOR the sake of convenience, in this judgment the appellants will be referred to as A. 1, A3 and A. 4, who were tried before the learned Principal Sessions Judge, Nagapattinam in S. C. No. 156 of 1994.

(2.) ORIGINALLY, there were four accused and charges against A. 1 to A. 4 were framed on 02. 08. 1995 and thereafter A. 2 Mariyappan committed suicide on 08. 08. 1995. The Inspector of Police, Velanganni filed a charge sheet against A. 1 to A. 4 for the offences punishable under Sections 449 and 302 r/w 34 IPC. By the impugned judgement, A. 1, A. 3 and A. 4 were each convicted under Sections 449 and 302 read with 34 IPC and sentenced to undergo R. I. for five years and life imprisonment respectively and the sentences were ordered to run concurrently.

(3.) THE case of the prosecution is briefly stated hereunder: