P. VENNILA Vs. THE STATE OF TAMIL NADU REP. BY THE INSPECTOR OF POLICE, YETHAPUR POLICE STATION, SALEM DISTRICT. (CR. NO. 809 OF 2011)

JUDGEMENT

(1.) The appellants are the accused 1 and 2 in S.C.No.87 of 2013 on the file of the learned III Additional District Sessions Judge, Salem. The first accused stood charged for offences under Sections 120(B), 364 r/w 120(B) and 302 r/w 34 I.P.C. The second accused stood charged for offences under Sections 120(B), 364 and 302 I.P.C. By judgment dated 27.02.2015, the Trial Court convicted both the accused under all the charges respectively and sentenced them as detailed below: <IMG>JUDGEMENT_276_LAWS(MAD)6_2016.jpg</IMG> 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 under Sec. 313 Crimial P.C. they denied the same as false. However, they did not choose to examine any witness nor to mark any document on their side. Their defence was a total denial. Having considered all the above, the trial Court convicted the appellants as detailed in the first paragraph of this judgment and that is how, they are before this Court with this appeal.