STATE BY PUBLIC PROSECUTOR Vs. VARGHESE @ VARGHESE ANTHONY

JUDGEMENT

(1.) Aggrieved over the judgment of acquittal by the Court of the II Additional Sessions, Erode, the State has brought forth this appeal.

(2.) The short facts necessary for the disposal of this appeal could be stated thus:

(3.) Thereafter, the case was committed to Court of Session, and necessary charges were framed against the accused namely under Section 302 I.P.C. against A-1, under Section 302 read with 34 I.P.C. against A-2 and A-3 and under Section 201 read with 34 I.P.C. against A-1 to A-3.