G. MURUGESAN Vs. STATE

JUDGEMENT

(1.) The Appellants are Brother and Sister. They were tried in connection with the homicidal death of Mareeswaran, who is none other than the husband of the Second Appellant/A2 and brother-in-law of the First Appellant/A1. The First Appellant/A1 was charged for the offences under Ss. 449 & 302, I.P.C. The Second Appellant/A2 was charged for the offences under Ss. 342 & 302 read with Sec. 34, I.P.C.

(2.) To prove the charges, the prosecution examined 16 Witnesses, marked 11 Exhibits and 6 Material Objects.

(3.) The Trial Court, by Judgment, dtd. 26/11/2019, found the Appellants/Accused guilty and convicted and sentenced them as below: