SANTHOSHKUMAR AND ORS. Vs. STATE

JUDGEMENT

(1.) These criminal appeals have been filed against the Judgment of the learned Assistant Sessions Judge, Perunduarai in S.C.No.126 of 2015. The appellant in Criminal appeal No.418 of 2018 Sathishkumar is the first accused in this case and the appellant in Criminal appeal No.328 of 2017 Santhoshkumar is the second accused in this case.

(2.) The respondent filed a final report against the accused under Ss. 120 B, 460 and 394 r/w 397 IPC alleging that the accused conspired to commit robbery in the house of the victim Devikarani and in pursuance of the conspiracy, on 2/6/2013 at about 7.00 pm, they entered into the house of Devikarani and taking advantage of the fact that she was alone at the house, both the accused caused grievous injuries, A1 with a knife and A2 with an Aruval, to her at the back side of her head, left shoulder, left wrist, fingers. The first accused robbed the gold bangles and the second accused robbed the gold chain wore by her. The acts of the accused are liable to be punished under Ss. 120B, 460 and 394 r/w 397 IPC.

(3.) After the accused entered appearance, they were furnished with the free copies of the documents relied on by the prosecution under Sec. 207 of the Code of Criminal Procedure. Since there were sufficient materials to frame charges against the accused under Sec. 120 B, 460 and 394 r/w 397 IPC, the charges were framed under these Sec. and the accused were questioned about the charges. Denying the charges, they demanded trial.