RAJENDRAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) THE appellants have challenged the judgment of the Additional Sessions Division, Dharmapuri, in S. C. No. 219 of 2002 whereby A-1 and A-2 stood charged under Sections 342, 302 read with 34 and 201 of I. P. C. , while A-3 under Sec. 201 of I. P. C. , tried and found guilty and awarded the punishment as stated below. A-1 and A-2 - 1 year R. I. and fine of Rs. 1,000/- under Sec. 342 of IPC. Life sentence and fine of Rs. 3,000/- under Sec. 302 of I. P. C. and 2 years R. I. and fine of Rs. 1,000/- under Sec. 201 of I. P. C. A-3 - 2 years R. I. and fine of rs. 1,000/- under Sec. 201 of I. P. C.

(2.) THE short facts necessary for the disposal of this appeal can be stated thus:

(3.) THE case was committed to Court of Session, and necessary charges were framed. In order to substantiate the charges, the prosecution examined 17 witnesses and also relied on 18 exhibits and 1 material object. On completion of the evidence on the side of the prosecution, the accused were questioned under Sec. 313 of Cr. P. C. as to the incriminating circumstances found in the evidence of the prosecution witnesses, which they flatly denied as false. No defence witness was examined. The trial Court heard the arguments advanced, found the appellant/accused guilty and awarded the punishment as referred to above. The conviction and sentence imposed by the lower Court are the subject matter of challenge before this Court.