STATE Vs. JOHN BOSCO ALIAS JOHN

JUDGEMENT

(1.) THIS Criminal Appeal has been preferred by the appellant/State through Public Prosecutor against the judgment made in S.C.No,90 of 1997 dated 30.04.1998, on the file of the learned Principal Assistant Sessions Judge, Pondicherry wherein, the trial Court after analysing the evidence acquitted the respondents/accused herein of all the charges as against them for the offence under Sections 450 r/w 34 , 376 (2) (g) r/w 34 and 506 (ii) r/w 34 IPC against which the state has come forward with this present appeal.

(2.) THE case of the prosecution in brief is as follows:-

(3.) WHEN the appellants/accused were examined under Section 313 Cr.P.C., on the incriminating material and circumstances found against them, they denied them as false.