STATE Vs. NATARAJAN ALIAS MUTHU NATARAJAN

JUDGEMENT

(1.) THIS judgment shall govern the criminal appeal preferred by the State and the criminal revision case preferred by P.W.1, Vasantha.

(2.) BOTH the matters challenge a judgment of the Additional District and Sessions Division, Fast Track Court, Vellore, made in S.C.No,299 of 2007, whereby the respondents/A-1 to A-7, stood charged, tried and acquitted as follows: TABLE

(3.) THE court heard the learned counsel for the petitioner in the revision case/P.W.1, who also put forth the submissions in the line as it was put forth by the learned Additional Public Prosecutor, as mentioned above and heard the learned counsel for the respondents/accused, who made his sincere attempt of sustaining the judgment of the acquittal rendered by the trial court. THE Court paid its anxious consideration on the submissions made by the learned counsel for all the parties.