JEI ALIAS JEYACHANDRAN Vs. STATE

JUDGEMENT

(1.) MEMORANDUM of Grounds of Criminal Appeal No. 749 of 2005 under Section 378 of the Criminal Procedure Code against the judgment dated 31. 03. 2005 made in S. C. No. 198 of 2004 on the file of the I Additional Sessions judge, Chennai. D. Murugesan, J. All these criminal appeals arise out of an occurrence that took place on 16. 5. 2003 at 8. 10 p. m. , where one Sekar @ Chandrasekar was murdered. Before the learned trial Judge, 13 accused were charge sheeted for trial. Pending trial, one John @ Mani @ Anthony (A-8) was murdered, leaving the other 12 accused to face the trial. Having regard to the evidence put forth on behalf of the prosecution, the learned trial Judge convicted and sentenced A-1 to A-4 alone for the charges framed against them, but acquitted A-5 to A-7 & A-9 to A-13 of all the charges.

(2.) CRL. A. No. 451 of 2005 is filed by A-1 to A-3 and crl. A. No. 990 of 2005 is filed by A-4 challenging the judgment of conviction and sentence passed by the learned I Additional Sessions Judge, Chennai dated 31. 3. 2005 made in Sessions Case No. 198 of 2004 convicting and sentencing each one of them to undergo life imprisonment for the offence under Section 302 read with 149 IPC, to undergo two years rigorous imprisonment for the offence under section 148 IPC, to undergo one month simple imprisonment for the offence under section 341 IPC and that the sentences are ordered to run concurrently.

(3.) P. W. 1, who witnessed the occurrence, gave a complaint, ex. P-1 to P. W. 31, the Sub Inspector of Police attached to K-6, T. P. Chatram police Station at about 8. 30 p. m. , on the same day. The said complaint was registered by P. W. 31 in Cr. No. 565 of 2003 and the printed First Information report is Ex. P-29. He forwarded the express reports to the higher police officials and to the Court.