SURESH AND ORS. Vs. STATE

JUDGEMENT

(1.) Accused 1,2,4,5 to 9 in S.C. No. 153 of 2011 dated 22.06.2012 on the file of the learned II Additional District Sessions Judge, Salem are the appellants in Crl.A. No. 402 of 2012. A.3 in S.C. No. 153 of 2011 dated 22.06.2012 on the file of the learned II Additional District Sessions Judge, Salem is the appellant in Crl.A. No. 445 of 2012. The trial Court framed charges under Sec. 148 I.P.C., against A.1 and A.2; for offence under Sec. 147 I.P.C., against A.3 to A.9 and for offence under Ss. 302 r/w 149 and 201 I.P.C., against A.1 to A.9. By judgment dated 22.06.2012, the trial Court convicted the accused under all the charges and sentenced them as under: -

(2.) The case of the prosecution, in brief, is as follows: -

(3.) It is alleged that P.Ws.4 to 6 were witnessed the occurrence. P.W.1 is the father of the deceased and P.W.2 is the sister of the deceased. P.W.5 is none else than the husband of P.W.2. On the next day morning at about 7.00 am, P.W.2 came to know that the dead body of the deceased was found lying near Oodai. When she rushed to the place of occurrence, she found already a crowd of villagers witnessing the same. Then she returned to the house and informed P.W.1 (her father) about the occurrence. P.W.1 thereafter went to the place of occurrence and found the dead body of the deceased with multiple grievous injuries. Thereafter, he went to the police station and made a complaint under Ex.P.1.