ANANDHARAJ; KATTAIYAN @ MYAKKANNAN Vs. STATE

JUDGEMENT

(1.) The appellants are the accused 1 and 2 in S.C.No.90 of 2012 on the file of the learned Principal Sessions Judge, Namakkal. The 1st accused stood charged for offences under Sections 449, 302 and 404 of IPC and the 2nd accused stood charged for offences under Sections 302 and 404 of IPC. By judgment dated 11.02.2014, the trial court convicted both the accused 1 and 2 under Sections 449, 302 and 404 of IPC and sentenced them to undergo rigorous imprisonment for 5 years and to pay a fine of Rs.5,000/- each, in default, to undergo imprisonment for 6 months for the offence under Section 449 of IPC and sentenced to undergo rigorous imprisonment for one year and to pay a fine of Rs.1,000/- each, in default, to undergo imprisonment for one month for the offence under Section 404 of IPC and sentenced to undergo imprisonment for life and to pay a fine of Rs.5,000/- each, in default, to undergo imprisonment for one year for the offence under Section 302 of IPC. Challenging the said conviction and sentence, the appellants are before this Court with this Criminal Appeal.

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

(3.) Based on the above materials, the Trial Court framed charges as detailed in the first paragraph of the Judgment. The accused denied the same. In order to prove the case, on the side of the prosecution, as many as 17 witnesses were examined and 26 documents and 8 material objects were also marked.