IN RE: JEYASEELAN Vs. STATE

JUDGEMENT

(1.) This appeal is directed against the judgment dated 27-8-1984 of the Court of Session, Madurai North Division at Dindigul in Sessions Case No. 64 of 1984.

(2.) It arises from these facts :

(3.) The learned Sessions Judge, upon committal, framed charges as detailed below against accused 1 to 4. Firstly against accused 3 under S. 326 I.P.C.; Secondly against accused 2 under S. 324 I.P.C.; Thirdly against accused 1 under S. 326 I.P.C.; Forthly against accused 1 under S. 326 I.P.C.; Fifthly against accused 2 under S. 324, I.P.C.; and Lastly against accused 1 to 4 under S. 302 read with S. 34, I.P.C.