GOVINDARAJ RAMASAMY AND ANOTHER Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal filed to set aside the Judgment dated 16.09.2008, made in S.C.No.147 of 2008, on the file of the Additional District and Sessions Judge, Fast Track Court No.V, Coimbatore.

(2.) The appellants are accused Nos.1 and 2 in S.C.No.147 of 2007, charged for an offence under Section 302 IPC against 1st appellant/A1 and for the offences under Sections 341, 302 r/w 34 of IPC against the 2nd appellant/A2.

(3.) The F.I.R in Crime No.43 of 2007 came to be registered against the appellants by the respondent Police, on completion of the investigation charge sheet was filed before the learned Judicial Magistrate No.II, Tiruppur in P.R.C.No.15 of 2007 and thereafter committed the case for trial. The learned Additional District and Sessions Judge, Fast Track Court No.V, Coimbatore in S.C.No.147 of 2008 tried the case and rendered its Judgment.