STATE Vs. RAJAMANICKAM AND ORS.

JUDGEMENT

(1.) Challenging the order of acquittal, dated 03.07.2009 recorded by the learned I additional Sessions Judge (Placed in Full Additional Charge of Principal Sessions Judge, Madurai, this Memorandum of Criminal Appeal has been directed after invoking the provisions of section 378(1)(b) of the Code of Criminal Procedure. The state represented by the Inspector of Police, CBCID, Madurai City is the appellant herein, whereas the Accused 1 and 2 in the case in S.C. No. 169 of 2008 on the file of the learned I Additional Sessions Judge, Madurai are the respondents.

(2.) For easy reference, the appellant may hereinafter be referred to as the complainant, whereas the respondents 1 and 2 be referred to as the Accused 1 and 2 wherever the context so require.

(3.) The Accused 1 and 2 were out on trial to face the following charges: