THILAGARAJ Vs. DHARMARAJ; MURUGANANDAM; KALAIVANAN; MUBARAK; STATE

JUDGEMENT

(1.) This is an appeal against acquittal of the respondent Nos.1 to 4, who are the accused in S.C.No.74 of 2013, on the file of the learned Principal Sessions Judge, Trichirappalli. The respondent Nos.1 to 4 stood charged, as detailed below. <FRM>JUDGEMENT_218_LAWS(MAD)9_2016.html</FRM>

(2.) By Judgment dated 06.08.2013, the Trial Court acquitted the respondent Nos.1 to 4 from all the charges. Aggrieved over the same, the appellant, who is the father of the deceased, has come up with this Criminal Appeal.

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