KRISHNAN ALIAS RAMASAMY Vs. STATE

JUDGEMENT

(1.) THIS appeal is directed against the judgment and conviction passed against the accused 1 to 3 finding them guilty of the offence under Sections 364 and 201 read with Sec. 34 I.P.C. and sentencing them to undergo rigorous imprisonment for six months and to pay a fine of Rs.1,000/- and also convicting them for an offence under Section 302 read with Sec. 34 I.P.C. and sentencing each of them to undergo life imprisonment and also to pay a fine of Rs.5,000/-. The appellants namely accused 1 to 3 have preferred this appeal. In the said judgment, the trial Court, while convicting the accused 1 to 3, had held that the prosecution had failed to prove the case of the prosecution against A.4 and A.5 and consequently acquitted A.4 and A.5 of the charges leveled against them.

(2.) THE case of the prosecution as culled out from the material evidence is as follows :-

(3.) NOW, we have to see whether the contention of the appellants as raised in the grounds of appeal are acceptable and the appellants (A.1 to A.3) are also entitled for acquittal.