STATE Vs. SUNDAR ALIAS SUNDARRAJ ALIAS SUNDARAMOORTHY

JUDGEMENT

(1.) Challenge is made to the judgment dated 30.10.2001 passed by the learned Additional Sessions Judge, Nagapattinam in S.C. No. 158 of 2001, whereby the respondents, four in numbers, stood charged for the offences under Sections 120(b), 302 read with 109 and 324 of the Indian Penal Code and on trial, they were acquitted.

(2.) Pending appeal, the first accused died. A memo is filed to that effect and the same is recorded.

(3.) The short facts necessary for the disposal of the case can be stated thus: