KANAGARAJ Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE revision petitioner calls in question the legality of the judgment passed in Sessions Case No.11 of 2003 dated 31.3.2003 by THE Additional Sessions Court-cum-Fast Track Court, Ramanathapuram.

(2.) THE epitome of the prosecution case can be stated as follows:- P.W.1 Thiagarajan is a resident of Melavalasai Village and he knows the accused. THE deceased Pachaiappan was his father-in-law. On 26.2.2002, P.W.1 had visited the house of the deceased. On the same day, at about 10.00 p.m., all the accused were standing in front of the house of Pachaiyappan and called as "akka akka". All the accused had reported that the deceased was lying in his field after getting injuries. P.W.1 and others had gone to the field of the deceased. One Nagaraj was placing the deceased on his thigh.

(3.) THE case had been committed to the Court of Sessions and subsequently, transferred to the Additional District Court-cum-Fast Track Court, Ramanathapuram. Necessary charge had been framed against the accused and the same had been read over and explained to them. THE accused had denied the same and claimed to be tried. On the side of the prosecution, P.Ws. 1 to 9 had been examined. Exs.P. 1 to P.7 and M.Os. 1 to 3 had been marked.