MAHENDIRAN Vs. STATE

JUDGEMENT

(1.) Challenging the conviction and sentence imposed upon them vide two judgments, both dtd. 30/1/2019 in S.C.Nos.186 of 2017 and 185 of 2017, on the file of the learned Additional District and Sessions Judge, FTC-I, Vellore, Accused Nos.1 and 2 have preferred Crl.A.Nos.228 and 229 of 2019. As both the Sessions cases arise out of offences committed in the course of the same transactions, both appeals are taken up together, heard and disposed of by way of this Common Judgment.

(2.) For the sake of convenience, the parties are referred to as per their ranking before the trial Court.

(3.) (i) The prosecution case broadly is that the appellants had kidnapped one Bhimsingh and his son on 12/10/2014 at about 11.00 a.m., in a TATA Sumo car and caused the deaths of the said Bhimsingh and his son Manoj by forcing Bhimsingh (father) to have liquour mixed with poisonous substances and thereafter causing the death of the son by injecting his neck with a vacuum syringe and, strangulating him to death.