TAMILSELVAN ALIAS TAMI Vs. STATE

JUDGEMENT

(1.) CHALLENGE is made to the Judgment of the learned Sessions Judge, FTC-2, Chennai, made in SC.No.183/2008 dated 30.04.2009 whereby the accused/A1 to A7 stood charged, tried and found guilty for the offence u/s.148,341,302,307,506[ii] read with 34 and 149 IPC and on trial, they were found guilty of the charges and were awarded with punishments as follows:- Table The trial Judge ordered the sentence to run concurrently and acquitted A1 and A7 of all the charges leveled against them.

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

(3.) LEARNED counsel for the appellants would further add that the trial court has not believed the evidence of the eyewitnesses in respect of the injuries caused to P.Ws.1 and 2 and thus, it has also rendered the judgment of acquittal in that regard in respect of A1 and A7 and if it is to be so, the evidence of P.Ws.1 and 2 should not have been believed by the trial court, insofar as the appellants are concerned and the same should be rejected in its entirety and the case should have ended in acquittal in respect of the appellants herein.