STATE Vs. SAKTHIVEL

JUDGEMENT

(1.) THIS State appeal challenges the judgement of the Additional District and Sessions Division, Fast Track Court, Kallakurichi, made in S.C.No,5 of 2008 whereby the sole respondent stood charged, tried and found guilty of murder (3 counts) and on trial, he was acquitted.

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

(3.) THE Court heard the submissions made by the learned senior counsel for the respondent who has made his sincere attempt to sustain the judgement of acquittal passed by the trial Court. THE Court considered the submissions made on either side and made thorough scrutiny of the entire materials available.