RAMASAMY Vs. STATE

JUDGEMENT

(1.) THIS appeal arises out of the Judgment in S. C. No. 116 of 1997 on the file of the Court of Principal Sessions Judge, Chenglepet.

(2.) THE short facts of the prosecution case relevant for the purpose of deciding this appeal are as follows: On 28. 3. 1996 at about 8. 15 a. m. , A1 to A4, due to previous enmity with an intention to cause the death of one Arasappan, have assaulted him with a stick causing the grievous injuries all over his body which resulted in his death on the same day in the hospital.

(3.) WHEN incriminating circumstances were put to the accused, they were denied their complicity with the crime. Before the trial court, P. Ws. 1 to 14 were examined. Exs. P1 to P20 were marked. On the side of the accused D. W. 1 was examined and no documents were marked on the side of the accused and M. Os 1 and 2 were also marked. After going through the evidence, both oral and documentary, after getting satisfied, that the guilt against the accused have been proved beyond any reasonable doubt and that the accused are liable to be convicted under Section 304 (ii) IPC the learned trial judge accordingly convicted each of the accused to undergo four years rigorous imprisonment and also slapped with a fine. Aggrieved against the findings of the learned trial Judge, the accused have preferred this appeal.