(1.) THE appellants are the accused, who were convicted by the learned Additional District and Sessions Judge, Madurai for an offence punishable under Section 302 r/w Sec.34 IPC imprisonment for life and 5 years imprisonment for alleged offence punishable under Section 307 r/w. Sec.34 IPC. Aggrieved over the said judgment and conviction, this appeal has been preferred by the appellants.
(2.) THE brief facts of the case are follows: -
(3.) BEFORE the trial court, on behalf of the prosecution P.Ws 1 to 16 were examined and Exs.P.1 to P.23 and M.O. 1 to M.O.5 were marked. On behalf of the accused, no witness was examined, but Ex.D.1 was marked. When the accused were questioned under section 313 Cr.P.C., with regard to the incriminating circumstances appearing in the evidence of the prosecution witnesses, the accused denied all such evidence as false. On a consideration of the oral and documentary evidence produced on behalf of the prosecution, the learned Additional District and Sessions Judge, (Fast Track Court NO.1) Madurai, came to the conclusion that the offences punishable under Sections 307 r/w. Sec.34 and 302 r/w Sec 34 IPC were proved and for offence Under Section 302 r/w Sec.34 IPC sentenced the accused for life imprisonment and for the offence under Section 307 r/w Sec.34 IPC sentenced rigorous imprisonment for 5 years, to undergo both the imprisonment concurrently. Aggrieved over the said judgment and conviction, this appeal has been preferred.