PARVATHI Vs. STATE

JUDGEMENT

(1.) The Criminal Appeal arises out of the judgment dated 26.2.2003 in S.C. No. 192 of 2002 on the file of the Principal Sessions Court, Namakkal, whereby the appellant-A.1 was convicted for the offence under Section 324 IPC and sentenced to undergo rigorous imprisonment for three years. A.1 and A.2 were acquitted of the charges under Section 302 read with Section 34 IPC and Section 201 IPC.

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

(3.) After following the formalities, charges were framed against the accused and they denied the same and pleaded not guilty. After examination of the witnesses, the trial Court posed incriminating evidence against the accused under Section 313 Cr.P.C., to which, they denied. The trial Court, after considering the oral evidence of P.Ws.1 to 25 and the documentary evidence of Exs.P-1 to P-24 and M.Os.1 to 18, convicted and acquitted the accused as indicated above. As against the conviction of A.1, the present appeal has been filed.