KARUNAKARAN Vs. ARJUNA GOUNDER

JUDGEMENT

(1.) This appeal is filed by the de-facto complainant challenging the judgment of the First Additional District Sessions Court in Sessions case No.131 of 2013 acquitting respondents/accused 1 to 7 of all charges laid against them under Sections 147, 148, 120(b), 341, 302 & 302 read with 149 of the Indian Penal Code.

(2.) The case of the defacto complainant and the prosecution is as follows:-

(3.) The Trial Court heard the matter extensively, considered the depositions of 18 witnesses, perused and analysed 29 exhibits and 14 Material Objects on behalf of the prosecution as well as one exhibit filed on behalf of the accused who not choose to examine any witness and thereafter passed the impugned judgment acquitting all accused. The de-facto complainant, Karunakaran, PW1 has come up with the present appeal challenging the aforesaid judgement.