GUNDU VIJI Vs. STATE

JUDGEMENT

(1.) Aggrieved over the judgment of conviction and sentence passed by the learned VII Additional Sessions Judge, Chennai, in S.C.No.273 of 2016, dtd. 10/8/2018, the appellants, who are A1, A2 and A4 have filed the present appeal. The appellants/accused were convicted and sentenced by the trial Court as follows :

(2.) The case of the prosecution is as follows :

(3.) Based on the complaint (Ex.P1), Mr.Pasupathy, Inspector of Police (P.W.27) registered an FIR (Ex.P12) in Crime No.821 of 2016 for the offences under Ss. 341, 324 and 302 IPC as against Vijayakumar (A1), Abishek (A2), Rohith (A3) and Mari (A4). After registration of FIR (Ex.P12), P.W.27 took up the investigation and went to the scene of occurrence at 5.00 a.m. on 9/6/2016 and prepared Observation Mahazar (Ex.P14) in the presence of P.W.7 and Rough Sketch (Ex.P13). He seized the blood stained earth, ordinary earth and the cement slab which was used to hit the deceased (M.O.2) under Seizure Mahazar (Ex.P15). Thereafter, he sent the collected material objects to the Court under Form-91 (Ex.P16). Thereafter, he recorded the statements of the eye-witnesses. Then, he conducted inquest over the dead body and issued inquest report (Ex.P17). Thereafter, he sent the dead body for postmortem through one Sankar, Head Constable (P.W.13).