PANDI Vs. STATE REP BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The accused Nos.1 and 2, who stood charged for the offences under Sections 323 and 302 r/w 34 I.P.C, before the learned Additional District and Sessions Judge, Ramanathapuram in S.C.No.48 of 2017 and convicted for the offence under Section 302 r/w 34 I.P.C. are appellants before us.

(2.) Facts in brief:

(3.) On committal, the case was tried in S.C.No.48 of 2017 on the file of learned Additional District and Sessions Judge, Ramanathapuram. Before the trial Court 19 witnesses have been examined, while marking 24 documents along with material objects M.Os.1 to Out of 19 witnesses most of the witnesses turned hostile inclusive of all the eye-witnesses to the occurrence. Hostile witnesses would include P.Ws.12 and 13, who are Village Administrative Officer and the Village Assistant respectively.