PACKIRISAMY Vs. STATE

JUDGEMENT

(1.) The appellant is the 1st accused in S.C. No. 16 of 2009 on the file of learned District and Sessions Judge, Nagapattinam. Including the appellant, there were totally five accused in the said case. The 2nd accused died before the charges were framed. The Trial Court, however, did not choose to rearrange the order of the rank of the accused. The deceased second accused, as per the final report, was shown as the second accused in the charges and in this judgment also. As against accused Nos. 1 and 3 to 5, the Trial Court framed the following charges:

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

(3.) Abrasion over right elbow 1 cm x 1 cm.