INSPECTOR OF POLICE Vs. RAMAKRISHNAN

JUDGEMENT

(1.) CRL. A. NO. 980 of 1998 has been brought forth by the State aggrieved over the judgment of the learned Additional Sessions Judge, Chennai, in S. C. No. 146 of 1997, wherein all the respondents/accused, who were arrayed as A-1 to A-5, were acquitted and Crl. R. C. No. 558 of 1998 has been brought forth by P. W. 1, who is the wife of the deceased, challenging the very same judgment of acquittal.

(2.) A-1 to A-5 stood charged under Sections 120 (b), 302 read with 34 IPC. and 302 read with 109 IPC. , and A-2 to A-4 also stood charged under Sections 341 and 506 (ii) IPC. On trial, all these accused were acquitted. Hence, the challenge before this Court by way of an appeal by the State and a revision by P. W. 1.

(3.) THE short facts necessary for the disposal of this appeal and revision can be stated as follows:-