SARAVANABAVA; JAYA @ REVATHI Vs. STATE

JUDGEMENT

(1.) The appellants are the accused 1 and 2 in SC.No.388/2012 on the file of the learned Principal Sessions Judge, Chengalpattu. The Trial Court framed a lone charge against A1 u/s.302 r/w 34 IPC and as against A2, framed two charges, viz., 109 r/w 302 IPC and 302 r/w 34 IPC. By judgment dated 26.02.2007, the Trial Court convicted both the accused u/s.302 read with 34 IPC and sentenced A1 to undergo imprisonment for life and to pay a fine of Rs.1000/-, in default, to undergo rigorous imprisonment for one year and sentenced A2 to undergo imprisonment for life and no fine amount was imposed.

(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.