RADHA ALIAS RADHAKRISHNAN Vs. STATE

JUDGEMENT

(1.) Accused 1 to 3 in S.C.No.231 of 1996 on the file of I Additional Sessions Judge / Chief Judicial Magistrate, Trichy are the Appellants. By the Judgment dated 22.10.1997, Appellants / Accused 1 to 3 are convicted for the offences under Ss.34 .P.C. and sentenced to undergo imprisonment.

(2.) Gist of the Charges framed against the Appellants / Accused 1 to 3 and finding / sentence of the Trial Court is as noted below:- Charge Number (1) Gist of the Offence (2) Against which accused (3) Finding (4) 1 Under Ss.342 and 302 r/w 34 I.P.C. for Wrongful confinement and committing the murder of Govindan. A1 Convicted under Sec.342 I.P.C and sentenced to undergo Rigorous Imprisonment for one year and fine of Rs.1,000/-. Convicted under Sec.323 I.P.C and sentenced to undergo Rigorous Imprisonment for one year and fine of Rs.1,000/-. Acquitted under Sec.302 r/w 34 I.P.C. 2 Under Ss.342 and 302 r/w 34 I.P.C. for Wrongful confinement and committing the murder of Govindan. A2 Convicted under Sec.342 I.P.C and sentenced to undergo Rigorous Imprisonment for one year and fine of Rs.1,000/-. Convicted under Sec.323 I.P.C and sentenced to undergo Rigorous Imprisonment for one year and fine of Rs.1,000/-. Acquitted under Sec.302 r/w 34 I.P.C. 3 Under Ss.342 and 302 r/w 34 I.P.C. for Wrongful confinement and committing the murder of Govindan. A3 Convicted under Sec.342 I.P.C. and sentenced to undergo Rigorous Imprisonment For one year and fine of Rs.1,000/-. Acquitted under Sec.302 I.P.C.

(3.) Case of the prosecution could briefly be stated thus:- Deceased Govindan is the husband of P.W.1 - Balammal. P.W.4 - Perumal is the son of deceased Govindan and P.W.1. P.W.3 - Balammal is the wife of P.W.4. P.Ws.1, 3 and 4 are residen panchali Village. A.1 to A.3 also belong to the same Village.