STATE BY THE INSPECTOR OF POLICE REP BY PUBLIC PROSECUTOR, MADURAI BENCH OF MADRAS Vs. MOOBARAK; SANKAR; MOORTHI @ SATHIYAMOORTHI AND; RAJU

JUDGEMENT

(1.) On 09.01.1999 at 8.00 p.m the respondents/accused in the case, due to previous enmity, with the common intention to finish off the deceased, indulged in wordy quarrel with him at the shop of P.W.1 and followed by that A-3 and A-4 caught hold of the deceased and A-1 and A-2 armed with Aruval and knife respectively, cut the deceased on the left hand and stabbed on the stomach, resulting in his death.

(2.) The case of the prosecution, as projected by its witnesses, is briefly narrated hereunder:

(3.) Heard the learned Additional Public Prosecutor and the learned Counsel for the respondents.