RAJA Vs. STATE

JUDGEMENT

(1.) These Criminal Appeals are filed against the conviction and sentence passed against the appellants/Accused Nos.1 & 2 in the judgment dtd. 22/3/2021 passed by the Ist Additional District and Sessions Court, Thoothukudi in S.C No. 145 of 2017 by convicting and sentencing the appellants for the offences punishable under Ss. 449, 302 and 380 of IPC and sentenced them to undergo rigorous imprisonment for five years and to pay a fine of Rs.1,000.00 in default to undergo simple imprisonment for three months for the offences punishable under Sec. 449 of IPC and sentenced to undergo Life imprisonment and to pay a fine of Rs.2,000.00 in default to undergo simple imprisonment for three months for the offence U/s.302 of IPC and sentenced to undergo rigorous imprisonment for five years and to pay a fine of Rs.1,000.00 in default to undergo simple imprisonment for three months for the offence u/s.380 of IPC.

(2.) The case of the prosecution in brief is as follows:

(3.) Aggrieved by the order of the Ist Additional District Court, these present criminal appeals filed under the following among other grounds: