PREMA Vs. STATE

JUDGEMENT

(1.) These Criminal Appeals are filed to set aside the judgment of conviction and sentence passed in S.S.C.No.14 of 2017, dtd. 13/7/2018, on the file of the III Additional District and Sessions Judge [PCR], Madurai.

(2.) Smt.Umarani, W/o.Rajagopal, who gone missing from her home on 9/9/2013 was later found as skeleton in a plastic bag recovered on 10/6/2014. In this connection, Tmt.Prema [A1 Appellant in Crl.A.(MD)No.451 of 2018] and Mr.Velmurugan [A2 Appellant in Crl.A.(MD)No.586 of 2019] were charged for conspiracy, abduction in order to murder, murder, abetment to commit murder, robbery and causing disappearance of evidence. The trial Court found them guilty of all charges and sentenced them to undergo life imprisonment and imprisonment for various terms, maximum of 10 years rigorous imprisonment and total fine of Rs.23,000.00 each.

(3.) Aggrieved over the judgment of conviction and sentence dtd. 13/7/2018, in Spl.S.C.No.14 of 2017, on the file of learned III Additional District and Sessions (PCR) Judge at Madurai, appeals are filed assailing it as against law, weight of evidence and probability of the case. The first accused Tmt.Prema, W/o.Pandi, is the Appellant in Crl.A.(MD)No.451 of 2018 and the second accused Mr.Velmurugan, S/o.Marimuthu, is the Appellant in Crl.A. (MD)No.586 of 2019.