R SHANKAR Vs. STATE

JUDGEMENT

(1.) THIS appeal is directed against the judgment dated 29.6.2011, made in Sessions Case No.62 of 2010, on the file of the Sessions Judge, Mahila Court, Perambalur. For the sake of convenience, the appellants, namely R.Shankar and P.Renganathan, in this judgment, will be referred to as accused Nos.1 and 2 respectively.

(2.) TOTALLY there were two accused in the above said Sessions Case, and both were convicted and sentenced as follows: ACCUSED CONVICTION SENTENCE A-1 Section 302 IPC Sentenced to undergo life imprisonment and to pay a fine of Rs.5,000/-, i/d to undergo 6 months RI A-2 Section 302 r/w 34 IPC Sentenced to undergo life imprisonment and to pay a fine of Rs.5,000/-, i/d to undergo 6 months RI

(3.) ACCUSED were questioned under Section 313 Cr.P.C. and they denied complicity. No witness was examined and no document was marked on their side.