KRISHNARAJ Vs. STATE

JUDGEMENT

(1.) THESE criminal appeals have been preferred under Section 374(2) Cr.P.C. against the judgment of conviction and sentence passed by the learned Additional Sessions Judge, Fast Track Court No,2, Cuddalore, made in S.C.No,534 of 2006 dated 30.06.2008 Common Judgment:

(2.) THE short facts necessary for the disposal of these appeals can be stated as follows:

(3.) IN the instant case, so long as the evidence of P.W.2 and P.W.6 are not believed by the trial Court and the case ended in acquittal in respect of the charge of criminal conspiracy, the trial Court should not have believed that there was any instigation or abetment made by A2 to A1 or his family members. A1 should have been acquitted by the trial Court but the trial Court has taken an erroneous view. Hence, he has got to be acquitted by this Court.