KARUPPIAH Vs. STATE REP

JUDGEMENT

(1.) A1-Karuppiah, A2-Mathialagan and A3- Maruthambal were convicted by the trial Court for the offence under Sections 447 and 302 read with 34 I.P.C. and each were sentenced to undergo rigorous imprisonment for 3 months for the offence under Section 447 I.P.C. and life imprisonment for the offence under Section 302 read with 34 I.P.C. and to pay a fine of Rs.2,000/-, in default to undergo rigorous imprisonment for six months.

(2.) The facts leading to the conviction could be summarised as follows:-

(3.) Mr. N. Mohideen Basha, learned counsel appearing for the appellants, while assailing the judgment of conviction, would point out various infirmities and contend that the prosecution has not come with clean hands and the Investigating Officer P.W.12 has not investigated the counter-complaint properly and therefore, all the accused are entitled to be acquitted.