RAJASEKAR Vs. STATE

JUDGEMENT

(1.) The present appeal has been filed by the appellants/accused 1 and 2 against the judgment of conviction and sentence imposed upon them by the learned Additional Sessions Judge, Krishnagiri, Krishnagiri District, in S.C.No.75 of 2019 dtd. 18/8/2020.

(2.) The appellants herein are arrayed as accused No.1 and 2 respectively in the above referred sessions case. They stood charged for the offence punishable under Sec. 302 r/w 34 of IPC. After a full fledged trial, the learned Additional Sessions Judge, Krishnagiri found the appellants/accused 1 and 2 guilty under Sec. 304 (ii) r/w 34 of IPC. Accordingly, they were convicted and sentenced to undergo rigorous imprisonment for a period of 10 years and to pay a fine of Rs.25,000.00each, in default to undergo 6 months simple imprisonment, further ordered to return the fine amount to the wife of the deceased as compensation under Sec. 357(1) of Cr.P.C.

(3.) Challenging the said conviction and sentence, the accused 1 and 2 are before this Court with the present criminal appeal.