ALEXPANDIAN Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is filed against the conviction and sentence passed against the appellants/A1 and A2 in the judgment dtd. 21/11/2020 passed by the Sessions Judge, Fast Track Mahila Court, Virudhunagar District at Srivilliputur, in S.C.No.113 of 2013 by convicting and sentencing the appellants for the offence punishable under Sec. 302 IPC and sentenced them to undergo rigorous imprisonment for life each and to pay a sum of Rs.10,000.00 each in default, to undergo six months simple imprisonment each.

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

(3.) On receipt of the records, the Judicial Magistrate, Aruppukkottai, took up the case in P.R.C.No.31 of 2013 and issued summons to the accused. After the appearance of the accused, copies of the entire records were furnished to him free of cost under Sec. 207 Cr.P.C.