THIRUGNANAM Vs. STATE

JUDGEMENT

(1.) THE appellants are the accused 1 to 4 and they have come forward with this appeal challenging the Judgment dated 14.05.2007 passed by the learned Additional Sessions Judge, Fast Track Court No.3, Poonamallee, made in SC.No.10/2007 convicting the appellants/A-1 to A-4 for the offence under section 302 IPC and sentencing them to undergo life imprisonment and to pay a fine of Rs.1,000/- each, in default to undergo 2 years rigorous imprisonment and A-1 also has been convicted for the offence under section 324 IPC and sentenced to undergo one year rigorous imprisonment. THE sentences in respect of A-1 are ordered to run concurrently by the learned Trial Judge.

(2.) THE occurrence in this case is shown to have taken place on 31.12.2006 at 11.30 p.m. in front of Senthil Fanta Graphics Company and Das Industrial Estate, wherein the accused 1 to 4 said to have cut the deceased Senthil Kumar @ Veera with knives. During the course of occurrence, A-1 cut P.W.1, the brother of the deceased, with knife and A-4 cut P.W.2 with the knife and caused injuries on them.

(3.) MR.V.Gopinath, learned Senior Counsel appearing for the appellants vehemently contended that the prosecution has miserably failed to prove its case by adducing clear and consistent evidence and made the following submissions:-