RAJA Vs. STATE

JUDGEMENT

(1.) THERE are three accused in Sessions Case No. 251 of 2007 on the file of the Principal Sessions Judge, Thiruvallur, and they were convicted and sentenced to undergo Life Imprisonment and to pay a fine of Rs.1,000/- each, in default, to undergo one year Rigorous Imprisonment each for the offence Section 302 r/w 34 IPC by judgment dated 22.1.2009. Though all the three accused were convicted, only A.2 Raja and A.3 Venkateshan @ Sultan have preferred the present appeal.

(2.) ON the side of the prosecution, as many as 11 witnesses were examined and 19 documents and 4 material objects were marked. Neither oral nor documentary evidence was let in on the side of defence.

(3.) THE case of the prosecution is that A.1 Munusamy poured kerosene and set fire to the deceased Manickkam after 10.00 p.m. on 25.7.2006 when A.2 Raja and A.3 Venkateshan @ Sultan caught hold of him due to previous enmity and committed murder.