PERUMAL; ALAMELU Vs. STATE

JUDGEMENT

(1.) The appellants are arrayed as A1 and A2 in SC.No.172/2012 on the file of the learned III Additional Sessions Judge, Vellore at Thirupathur. A1 stood charged for the offences u/s.302, 323 and 506(ii) IPC and A2 stood charged for the offences u/s.302 and 323 IPC. By judgment dated 10.04.2013, the Trial Court convicted A1 for the offence u/s.302 IPC and sentenced him to undergo imprisonment for life and to pay a fine of Rs.5000/-, in default, to undergo simple imprisonment for three months ; u/s.323 IPC and sentenced him to undergo simple imprisonment for three months and u/s.506(ii) IPC and sentenced him to undergo rigorous imprisonment for three years. The Trial Court also convicted A2 for the offence u/s.302 IPC and sentenced her to undergo imprisonment for life and to pay a fine of Rs.5000/-, in default, to undergo simple imprisonment for three months ; and u/s.323 IPC and sentenced her to undergo simple imprisonment for three months. Challenging the said conviction and sentence, the appellants/A1 and A2 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. However, they did not choose to examine any witness on their side nor marked any document.