RAJA Vs. STATE

JUDGEMENT

(1.) These Criminal Appeals have been filed by the appellants / accused 1 to 3, aggrieved over the conviction and sentence, dtd. 4/1/2020, made in S.C.No.112 of 2014, by the learned Sessions Judge, Fast Track Mahila Court, Ramanathapuram.

(2.) The brief facts of the prosecution case are as follows:-

(3.) The accused 1 to 3 and 6 were charged for the offences punishable under Ss. 120(b), 449, 451, 454 and 380 (3 counts) of IPC for conspiring together to steal the ornaments from the deceased, for allegedly trespassing into the house of the deceased and for stealing the jewels worth about Rs.75,000.00. The charges referred to above did not contain the time and place. It is the specific charge of the prosecution that on 4/7/2012 at about 04.30 a.m., the accused 1 to 3 entered into the house of the deceased and caused suffocation to the deceased with the use of pillow. Therefore, the accused 1 to 3 were charged for the offence punishable under Sec. 302 r/w 34 of IPC. The accused 4 and 5 were charged for receiving the stolen jewels for the offence punishable under Sec. 411 of IPC.