RAVI ALIAS RAVINDRAN Vs. STATE

JUDGEMENT

(1.) THIS appeal challenges a judgment of the Additional Sessions Division, Fast Track Court No.I, Chengalpattu, made in S.C.No.216 of 2006 whereby the appellants three in number, stood charged under Sec.302 read with 34 of IPC, tried, found guilty as per the charge and awarded life imprisonment along with a fine of Rs.500/- and default sentence.

(2.) THE short facts necessary for the disposal of this appeal could be stated as follows:

(3.) THE learned Counsel would further add that it is true that M.Os.6 and 7 have been recovered from A-1 on his confession alleged to have been recorded but, these material objects when subjected to chemical analysis, did not contain the blood group since it is inconclusive and thus, the scientific evidence was also not in favour of the prosecution.