NANDHAKUMAR (IN CRL.A.NO.148 OF 2014/A Vs. STATE BY, INSPECTOR OF POLICE, MALLASAMUDRAM POLICE STATION, NAMAKKAL DISTRICT. (CRIME NO.308/2011)

JUDGEMENT

(1.) The appellants are accused 1 and 2 in S.C.No.27 of 2012 on the file of the learned Principal Sessions Judge, Namakkal. The trial court framed charges against the accused for the offence under Sections 364, 302, 201 read with 302 IPC. By judgment, dated 21.02.2014, the trial court convicted them, under all the three charges and sentenced them to undergo Imprisonment for life and to pay a fine of Rs. 5,000.00 in default to undergo one year Simple Imprisonment for the offence under Sec. 302 IPC, to undergo Rigorous Imprisonment for five years and to pay a fine of Rs. 5,000.00 in default to undergo six months simple imprisonment for the offence under Sec. 364 IPC, to undergo Rigorous Imprisonment for five years and to pay a fine of Rs. 5,000.00 in default to undergo simple imprisonment for a period of one month for the offence under Sec. 201 read with 302 IPC.

(2.) The trial Court has ordered the sentences to run concurrently. Challenging the said conviction and sentence, the appellants are before this Court with these Criminal Appeals.

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