MURTHI Vs. STATE

JUDGEMENT

(1.) THIS judgment shall govern these three appeals in C.A.Nos.823, 990 and 1093 of 2007, the first one by A-3, the second one by A-1 and the third one by A-2.

(2.) THESE three appellants stood charged, tried and found guilty as per the provisions of the Indian Penal Code by a judgment rendered by the Fast Track Court No.II, Gobichettipalayam, in S.C.No.65 of 2006 dated 18.4.2007, as detailed below.

(3.) ADVANCING arguments on behalf of the appellant/A-1, the learned Counsel would submit that in the instant case, the prosecution had no direct evidence to offer that it rested its case on the circumstantial evidence and that the circumstances which were placed by the prosecution before the trial Court, were neither sufficient nor would be pointing to the guilt of the accused.