STATE: Vs. MASILAMANI

JUDGEMENT

(1.) THE State has preferred this appeal challenging the Judgment of acquittal dated 26.11.2004 passed by the learned Additional District and Sessions Judge, Fast Track Court, Thirupathur, Vellore District, made in S.C.No.242 of 2001 acquitting the respondents, namely, A-1 and A-2, for the offence under Section 302 IPC and under Section 201 IPC.

(2.) P.W.1, in this case, has preferred a Criminal Revision in Crl.R.C.No.420 of 2005 challenging the judgment of acquittal.

(3.) THE brief facts of the case, as unfolded during the course of trial through the evidence adduced by the prosecution, are as follows:(i) A-1 and A-2 and the deceased were friends. P.W.1 is the father of the deceased. P.W.2 is the neighbouring land owner of A-1 and A-