RAMESH Vs. DEPUTY SUPERINTENDENT OF POLICE, DINDIGUL RURAL

JUDGEMENT

(1.) This appeal has been filed against the dismissal order passed by the learned Principal Sessions Judge, Dindigul in Cr.M.P.No.1090 of 2018, dated 25.04.2018.

(2.) The case of the prosecution is that due to previous enmity between the appellant and the deceased, the alleged occurrence took place on 10.01.201 At the instance of A-1, appellant and other persons attacked the deceased and caused instantaneous death. Therefore, the respondent police registered a case against the appellant and other accused for the offences under Sections 120-B, 147, 148, 149, 302, 302 r/w 109, 302 r/w 34 of IPC and Section 3(2)(v) of Scheduled Caste and Scheduled Tribes Act in Crime No.27 of 201

(3.) Heard Mr.S.Deenadhayalan, learned counsel appearing for the appellant and Mr.K.Suyambulinga Bharathi, learned Government Advocate (Criminal Side) appearing for the respondents 1 and 2.