PRAKASH Vs. STATE

JUDGEMENT

(1.) THE appellants in Crl. A. No. 527 of 2003 and the appellant in Crl. A. No. 466 of 2003 are A-1 and A-3; and A-2 respectively in S. C. No. 161 of 1998 on the file of the learned Additional District and Sessions Judge-cum-Fast track Court No. I, Chengalpattu, Kancheepuram Division. THEy were convicted for the offences punishable (i) under Sections 449 IPC and each sentenced to undergo rigorous imprisonment for a period of ten years and to pay a fine of rs. 1000/-, in default, to undergo one year rigorous imprisonment; (ii) under section 394 r/w 397 IPC and sentenced to undergo rigorous imprisonment for a period of ten years and to pay a fine of Rs. 1000/-, in default, to undergo rigorous imprisonment for one year and (iii) under 302 r/w 34 IPC and sentenced to undergo life imprisonment and to pay a fine of Rs. 2000/-, in default, to undergo rigorous imprisonment for one year. Challenging the same, the appellants have filed the above appeals.

(2.) THE short facts leading to the conviction are as follows: a) THE deceased in this case is one Lt. Col. N. K. Madhavan, a retired man, who was staying with his wife P. W. 4 and daughter P. W. 1 roopa Madhukumar. P. W. 1s husband had been at Oman and at that time, P. W. 1 along with her daughter was staying with her parents. b) On the fateful day of occurrence which took place on

(3.) AT the outset, it shall be stated that we are very much impressed by the evidence of P. W. 1 Roopa Madhukumar, the daughter of the deceased Madhavan, who lodged the complaint with P. W. 13 at 12. 45 p. m. giving the full details about all the three accused.