MUNIYANDI Vs. RANJITH

JUDGEMENT

(1.) The appellants in Crl.A.No.284 of 2016 are the accused Nos.1, 9, 10, 11, 12, 16, 17, 13, 15, 28, 29, 34, 36 and 26 in S.C.No.324 of 2014, on the file of the I Additional and Sessions Judge, Tindivanam. Including these appellants, there were a total number of 50 accused in the case. By judgment dated 5.4.2016, the trial Court convicted the appellants in Crl.A.No.284 of 2016 and sentenced them accordingly, as detailed below: <FRM>JUDGEMENT_165_LAWS(MAD)2_2017_1.html</FRM>

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

(3.) Based on the above materials, the trail Court framed charges against the accused, as detailed below. <FRM>JUDGEMENT_165_LAWS(MAD)2_2017_2.html</FRM> The accused denied the same as false. In order to prove the case, on the side of the prosecution, as many as 26 witnesses were examined, 56 documents were marked, besides 27 material objects. Out of the said witnesses, P.Ws.1 to 12 are the injured eyewitnesses, who have spoken about the presence and participation of the accused and their overt acts also. (The details of the overt acts as spoken by these witnesses and the participation of the individual accused will be dealt with little later). P.W.13, the Village Administrative Officer prepared an observation mahazar and a rough sketch. P.Ws.14, 15 and 16 have spoken about the arrest of the accused. P.W.17 has also spoken about the arrest of the accused-Venkatesan and the consequedntial recovery of a knife. P.W.18 has spoken about the confession made by the accused Venkatesan. P.W.19 has spoken about the registration of the case on the complaint of P.W.1. P.W.20, a Constable, has stated that he handed over the F.I.R. to the Magistrate on the same day. P.W.21, a Constable, has stated that he handedover the deadbody to the Doctor for postmortem. P.W.22 has spoken about the post-mortem conducted on the body of the deceased and his final opinion regarding the cause of death. P.W.23 has spoken about the treatment given to P.Ws.1 to 12 at the Government hospital and also in respect of the treatment given to the accused Anandhan(A9) and A10. P.Ws.24 to 26 have spoken about the investigation done and the final report filed.