LATHA SELVI Vs. STATE

JUDGEMENT

(1.) These two Criminal Appeals are directed against the judgment, dtd. 11/11/2019, passed in S.C.No.441 of 2015, on the file of the Mahalir Neethimandram (Fast Track Court), Thoothukudi.

(2.) In connection with murder of one Karpagam, W/o.Thangapandi, five persons were prosecuted on completion of investigation in Crime No.67 of 2015, on the file of Kayathar Police Station, Thoothukudi District. The Fast Track Mahila Court, Thoothukudi, framed the following charges:-

(3.) Pending trial, the fifth accused Saravanakumar absconded, hence, the case against him got split up, S.C.No.127 of 2017 assigned and same is still pending. Thus, A-1 to A-4 alone faced the trial. To prove the charges, the prosecution has examined 18 witnesses, marked 29 exhibits and 9 material objects. On behalf of the defence, one witness, by name, Narayanasamy and Ex.D-1 marked during the crossexamination of PW-2. The trial Court acquitted all the accused from charge under Sec. 341 IPC. Rest of the charges against respective accused were held proved. They were convicted and sentenced to undergo imprisonment as under:-