M. THANGARAJ Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The criminal appeal in Crl.A(MD)No.25 of 2014 is filed by the first accused in S.C.No.53 of 2012, on the file of the Sessions Court, Karur, as against the judgment of conviction and sentence passed by the trial Court in S.C.No.53 of 2012, dated 14.09.2013. The first accused, namely, Thangaraj @ Ponnusamy was tried along with his wife / the second accused, namely, Dhanam @ Dhanalakshmi for the offence under Section 302 IPC. The trial Court, by judgment dated 14.09.2013, found both the accused not guilty for the offence under Section 302 IPC, but, found the first accused guilty for the offence under Section 304(ii) IPC, convicted and sentenced him to undergo rigorous imprisonment for seven years and to pay a fine of Rs.5000/-, i/d to undergo rigorous imprisonment for six months. Aggrieved, the first accused has preferred Crl.A. (MD)No.25 of 2014.

(2.) The defacto complainant [PW1], namely, Santhi, filed Crl.A(MD)Nos.93 & 94 of 2018 as against the judgment of acquittal of the second accused and the first accused for the offence under Section 302 IPC.

(3.) Since all the appeals are filed as against the judgment of the learned Sessions Judge, Karur, in S.C.No. 53 of 2012, dated 14.09.2013, all the appeals are taken up together and disposed of by way of this common judgment. For the sake of convenience and clarity, the parties are referred to as per their rank before the trial Court.