RAJAN Vs. STATE

JUDGEMENT

(1.) THE reference in R.T.No.3 of 2007 is by the learned Principal Sessions Judge, Thiruvannamalai seeking confirmation of the death sentence imposed on A1 in S.C.No.1 of 1993 dated 25.6.2007.

(2.) CRL.A.Nos.607 of 2007, 613 of 2007 and 653 of 2007 are filed by Accused Nos.5, 4 & 1 in S.C.No.1 of 1993 respectively challenging the conviction and sentence passed against them.

(3.) THE trial Court convicted A1, A4, A5 and acquitted A6, after holding a full-fledged trial by examining P.Ws.1 to 52 and admitted documentary evidence Exs.P.1 to P.81 and material objects 1 to 57. THE defence side also examined D.Ws.1 & 2. After trial, the learned Sessions Judge, Thiruvannamalai had convicted the accused as under: TABLE A6 was not found guilty under Section 120-B I.P.C., and was acquitted.