ALLAPITCHAI Vs. STATE

JUDGEMENT

(1.) The appellants herein Allapitchai (A1) and Sekar (A2) faced trial for charge under Sec. 302 of IPC in connection with the homicide death of Pachimuthu on 21/7/2009 at about 21.00 hours.

(2.) The prosecution to prove the charges marshalled 16 witnesses, marked 12 documents and 5 material objects.

(3.) On appreciation of evidence, the trial Court held both the accused 1 and 2 are guilty of offence punishable under Sec. 304 (ii) IPC and sentenced them to undergo five years RI and pay a fine of Rs.2,000.00 each, in default 6 months RI.