RAVICHANDRAN AND ORS. Vs. THE STATE

JUDGEMENT

(1.) THE appellants are the accused 1 to 4 and 6 in S.C. No. 257 of 2003, on the file of the learned Additional Sessions Judge [Fast Track Court No. 1], Tiruchirapalli. Altogether there were 11 accused in this case. By Judgment dated 27.04.2007, the trial Court has acquitted the rest of the accused. So far as the appellants are concerned, they have been convicted and sentenced as detailed below:

(2.) THE 5th appellant/6th accused is no more and thus, this appeal stands abated as against him.

(3.) OF the said 17 witnesses, P.Ws. 1 to 5 are the injured witnesses, who have spoken about the entire occurrence and the attacks made by these appellants on them. P.W. 6 has spoken about the preparation of observation mahazar and rough sketch by the Inspector of Police. P.W. 7 is yet another eye witness, who happens to be the father of P.W. 4, has also spoken about the occurrence. P.Ws. 8 and 9 have turned hostile and they have not supported the case of the prosecution in any manner. P.W. 10 has spoken about the fact that he took the injured to the hospital. P.W. 11 has spoken about the treatment given to all the five accused. P.W. 11, on 05.09.2002 at 2.35 p.m, examined P.W. 2 -Mr. Selvendran and found the following injuries: