OORKAVAL PERUMAL Vs. STATE

JUDGEMENT

(1.) The appellants are A1 and A3 to A6 respectively. Along with A2, they were tried for the offences under Sections 148 and 302 read with 149 I.P.C. The trial Court acquitted A2 and convicted A1 and A3 to A6 for the offences under Sections 148 and 302 read with 149 I.P.C. and sentenced them each to undergo R.I. for one year for the offence under Section 148 I.P.C. and life imprisonment for the offence under Section 302 read with 149 I.P.C. Aggrieved by the same, this appeal has been filed.

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

(3.) Before the trial Court, on the side of the prosecution, P.Ws.1 to 11 were examined, Exs.P1 to P18 were filed and M.Os.1 to 13 were marked. On the side of the defence, Elangovan, the Judicial Magistrate, Tuticorin, who received the F.I.R. in this case, was examined as D.W.1 and Exs.D1 to D3 were marked.