ARUMUGAM Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been filed by Accused Nos.1 and 2 challenging the conviction and sentence imposed upon them, vide judgment dtd. 9/7/2019 in S.C.No.107 of 2016, on the file of the learned Additional Sessions Judge, Dharmapuri.

(2.) (i) It is the case of the prosecution that the accused/appellants and a juvenile accused are known to each other; that the accused conspired to commit robbery in the house of the deceased after murdering him; that pursuant to the said conspiracy, on 5/11/2014 at about 7.00 p.m., the accused took the juvenile accused from Aroor Bus Stand and got down at T-Andiyur Bus Stand and went to the house of the deceased at about 11.00 p.m. on the same day; that they trespassed into the house; A1 sat on the leg of the deceased and smothered him with the pillow; that the juvenile accused closed the face of PW2-wife of the deceased with a bed sheet, and he took the earring of PW2; and that thereafter, he attacked PW2 with the safety pin and also took away the cell phones of the deceased and PW2, besides a torch light in the house.

(3.) Heard, Mr.V.Parthiban, learned counsel appearing for the appellants, and Mr.E.Raj Thilak, learned Additional Public Prosecutor appearing for the respondent/State.