PALANIYANDI PILLAI Vs. STATE

JUDGEMENT

(1.) This judgment shall dispose of the above two appeals.

(2.) The accused 1 & 2 aggrieved by the conviction and sentence in S.C.No.72/95 on the file of the Principal Sessions Judge, Nagercoil, preferred criminal appeal No.960/95 and the third accused aggrieved by the conviction and sentence, preferred C.A.NO.76/96.

(3.) The respondent/complainant brought the accused/appellants, before the trial Court, to face the offence under Sections 120(B) r/w 302, 392, 302, 392, 201, 109, 414 I.P.C., contending that accused 1 & 2 having conspired with the third accused and one Kannan (since deceased) with an intention to commit murder of one Seetha Bai, since she refused to part away with her jewels, which were demanded by her brother-the first accused, on 29.5.92 at about 9.00 a.m., intentionally picked up quarrel with her, then by pushing her down, strangulated with a towel, thereby ending her life, that thereafter removed 41 sovereigns of gold jewels, worth about Rs.1,40,000/- from her body and decamped with jewels and that the accused are liable to be dealt with, under the penal provisions, aforementioned.