LAWS(MAD)-2012-11-254

RANGASAMY Vs. STATE

Decided On November 01, 2012
RANGASAMY Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) A 1 in the Sessions Case in S.C.No.41 of 2007, on the file of Addl. Sessions Judge (FTC V), Tiruppur appealed as against his conviction and sentence.

(2.) DECEASED Rajaboopathy and Amirtharani (P.W.1) are spouses. Kalaiselvi and Vijaya (P.W.3) are their daughters. Jesurajan (P.W.2) married Kalaiselvi. They are all residing in North Street, Anna Nagar in Palladam, Tiruppur District. Their neighbour is Rangasamy (A.1). His son is Paraman (A.3). Suresh (A.2) is sister's son of A.1.

(3.) THE Trial Court examined A.1 and A.2 on the incriminating aspects appearing in the prosecution evidence. They have denied their complicity in this case. They did not let in any evidence.