AYYANAR Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) AYYANAR (A1) and Allimuthu (A2) were tried for the offences under Sections 341 and 302 read with 34 I. P. C. The trial Court, ultimately, convicted both the accused finding them guilty in respect of the offence under Section 341 I. P. C. and acquitted them in respect of the offence under Section 302 read with 34 I. P. C. However, A1 alone was convicted for the offence under Section 304 Part I I. P. C. Challenging the above conviction, both the accused have filed appeal in C. A. No. 150 of 1998 before this Court. The State, on being aggrieved by the acquittal of both the accused in respect of the offence under Section 302 read with 34 I. P. C. , has filed appeal before this Court in C. A. No. 969 of 1998.

(2.) THE factual scenario, according to the prosecution, is as follows:

(3.) DURING the trial, P. Ws. 1 to 15 were examined, Exs. P1 to P19 were filed and M. Os. 1 to 6 were marked.