GOVINDASAMY; THIRUPATHY; SAMIKANNU Vs. STATE

JUDGEMENT

(1.) The appellants are A1 to A3 in SC.No.80/2012 on the file of the learned Principal District and Sessions Judge, Krishnagiri. They stood charged for the offence u/s.302 IPC. By judgment dated 30.09.2013, the Trial Court convicted them for the offence u/s.302 IPC and sentenced each of them to undergo imprisonment for life and to pay a fine of Rs.1,000/-, in default, to undergo simple imprisonment for 6 months. Challenging the said conviction and sentence, the appellants are before this Court with this appeal.

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

(3.) When the above incriminating materials were put to the accused u/s.313 Cr.P.C., they denied the same as false. Their defence was a total denial. However, on their side, one Dr.Sridharan, was examined as DW1. He has stated that while he was on duty at B.E.S.Medical College and Research Institute, at Kuppam, on 12.08.2010, the deceased was admitted in the said hospital for treatment and he underwent treatment till 22.08.2010. He has further stated that during treatment, it was diagnosed that the deceased had the attack of Tuberculosis in his small intestine and large intestine. It was acute. Ex.D1 is the Discharge Summary. He has further opined that the deceased would have died on account of the above disease.