(1.) This appeal challenges a judgment of the Sessions Division, Nilgiris at Udhagamandalam, made in S.C.No.47 of 2008 whereby the appellants, three in number, stood charged under Sec.302 r/w 34 IPC, tried, found guilty as per the charge and awarded life imprisonment along with a fine of Rs.10000/- and default sentence.
(2.) Short facts necessary for the disposal of this appeal can be stated as follows:
(3.) The case was committed to Court of Sessions, and necessary charge was framed. In order to substantiate the charge, the prosecution marched 20 witnesses and also relied on 25 exhibits and 11 material objects. On completion of the evidence on the side of the prosecution, the accused were questioned under Sec.313 of Cr.P.C. as to the incriminating circumstances found in the evidence of the prosecution witnesses which they flatly denied as false. No defence witness was examined, but one document was marked as Ex.D1 on their side. The trial Court heard the arguments advanced on either side, and took the view that the prosecution has proved the case beyond reasonable doubt and hence found the appellants guilty and awarded the above punishment. Hence this appeal at the instance of the appellants.