VIJI @ VIJAYAKUMAR Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) These appeals arise against the judgment of learned III Additional District and Sessions Judge, Coimbatore, passed in S.C.No.5 of 2014 on 05.11.2016.

(2.) Case of prosecution is that on 07.10.2012 at about 05.00 p.m. while the accused were taking liquor in a TASMAC shop, PW-10, who was also drinking in the Bar vomitted on the table. When accused scolded PW-10, deceased, PWs.1 and 3, who were also in the Bar, questioned the accused as to why they did so. All were sent out by the owner of the Bar. Thereafter, deceased, PWs.1 and 3 were talking with their friends. Accused persons, with an intent to murder them, assaulted them with knives owing to which the deceased died, PW-3 sustained grievous injuries and PW-1 sustained injuries. The accusation against accused persons are :

(3.) Before trial Court, prosecution examined 19 witnesses and marked 27 exhibits and 11 material objects. None were examined on the side of defence nor were any exhibits marked.