STATE Vs. MARIMUTHU AND OTHERS

JUDGEMENT

(1.) THE State appeals.

(2.) THIS judgment shall govern both the appeal in C.A.No.1091 of 2004 and the revision case in Cri.R.C.No.1356/2004 which was brought by P.W.1.

(3.) A judgment of the Additional Sessions Division, Chengalpattu, made in S.C.No.45 of 2003 recording an order of acquittal of A -1 to A -6 and A -8 to A -14, found therein, who stood charged and tried for the following offences, is challenged herein. A -7 died after the filing of the final report.