STATE Vs. SENTHIL AND ORS.

JUDGEMENT

(1.) This memorandum of criminal appeal is directed against the order of acquittal of the charge under Section 302 of I.P.C. recorded by the learned I Additional Sessions Judge (Protection of Civil Rights), Thanjavur, dated 18.1.2010 and made in the Sessions Case in S.C. No. 73 of 2009. The State is the appellant, whereas the accused 1 to 4 are the respondents.

(2.) The Inspector of Police attached to Papanasam Police Station (Thanjavaur District) had laid a final report on 31.12.2007 on the file of the District Munsif-cum-Judicial Magistrate Court, Papanasam, as against the respondents 1 to 4 herein alleging that they had committed the offences punishable under Section 302 and 302 r/w. 34 of I.P.C.

(3.) After the completion of preliminary enquiry, the case was committed to the Court of Sessions by the learned District Munsif-cum-Judicial Magistrate, Papanasam and after the appearance of the respondents/accused, the learned I Additional Sessions Judge (PCR), Thanjavur Sessions Division had framed the following two charges.