(1.) THE first accused (A. 1) in Sessions Case No. 459 of 2002 on the file of First Additional Sessions Judge cum Chief Judicial Magistrate, coimbatore, aggrieved by the conviction and sentence of life imprisonment under Section 302 IPC and also fine of Rs. 1,000/-, in default to undergo rigorous imprisonment for one year, has filed the above appeal. He was also convicted and sentenced to undergo rigorous imprisonment for six months under section 324 IPC and also to pay a fine of Rs. 500/-, in default to undergo simple imprisonment for one month.
(2.) THE case of the prosecution is briefly stated hereunder:
(3.) WHEN the accused were questioned under Section 313 Cr. P. C. with reference to the incriminating circumstances found against them, in the evidence of prosecution witnesses, they denied the same. Accused have not examined any witnesses on their side.