STATE Vs. MUTHUKUMAR ALIAS MUTHUKUMARAN

JUDGEMENT

(1.) STATE appeals.

(2.) CHALLENGE is made to a judgment of the Additional Sessions Division, Fast track Court No. I, Chengalpattu, made in S. C. No. 398 of 2005 whereby both the respondents herein stood charged under Sections 302 read with 34 and 397 read with 392 IPC, and on trial, they were acquitted of the charges.

(3.) SHORT facts necessary for the disposal of this appeal can be stated as follows: