SURESH Vs. STATE

JUDGEMENT

(1.) THIS judgment shall govern all these appeals in C.A.Nos.3, 11, 13, 17, 21, 24, 51, 134, 147 and 152 of 2004 preferred by A-23 to A-27, A-29, A-30 A-7 A-13 A-14 A-6, A-11, A-22 A-19 A-3, A-4 A-2, A-8 to A-10, A-12, A-16 to A-18 A-5, A-15, A-20, A-21 and A-1 respectively, who stood charged, tried and found guilty by the Court below namely the Additional Sessions Court, Fast Track Court No.3, Poonamallee, in S.C.No.286 of 2002, as follows:

(2.) AGGRIEVED over the order of acquittal made in the same judgment in respect of the first accused with regard to certain charges and in respect of the other accused with regard to all the charges as found in the judgment, theState has brought forth an appeal in C.A.No.468/2004.

(3.) ADDED further the learned Counsel that in the instant case, one Jegannathan took all of them to the hospital but, he was not examined that according to the witnesses, he was also present but, he was not examined that in the instant case, so far as the eyewitnesses are concerned, there are lot of discrepancies in their evidence regarding the overt acts attributed and that so far as Ex.P1 is concerned, it is highly doubtful whether it was the one given at that time.