RENGAN Vs. STATE

JUDGEMENT

(1.) THE appellants three in number, who were tried along with the other accused shown as A-4, have challenged the judgment of the Additional Sessions Judge, Fast Track Court No. 1, tiruchirappalli, made in S. C. No. 34 of 2006 whereby they stood charged under Sections 302 read with 34 and 302 read with 109 of i. P. C. , and on trial, A-l was found guilty under Sec. 302 of I. P. C. and A-2 and A-3 were found guilty under Sec. 302 read with 34 of I. P. C. and all the three were awarded life imprisonment, while A-4 was acquitted of the charge. Hence, this appeal at the instance of A-l to A-3.

(2.) THE short facts necessary for the disposal of this appeal can be stated thus:

(3.) THE case was committed to Court of session, and necessary charges were framed. In order to substantiate the charges, the prosecution examined 1? wit-nesses and also relied on 19 exhibits and 14 material objects. On completion of the evidence on the side of the prosecution, all the accused were questioned under Section 313 of the Code of Criminal Procedure procedur-ally as to the incriminating circumstances found in the evidence of the prosecution witnesses, which they flatly denied as false. No defence witness was examined. The trial court heard the arguments advanced, and looked into the materials available and took the view that the prosecution has proved the case beyond reasonable doubt in respect of A-l to A-3 and recorded an order of acquittal in respect of A-4. Hence, this appeal at the instance of the appellants before this court.