UMA MAHESWARI Vs. STATE

JUDGEMENT

(1.) The appellants are the accused 1 to 4 in S.C.No.508 of 2011 on the file of the learned XVII Additional District and Sessions Judge, Chennai. They stood charged for offences under Sections 120(b), 302 and 201 IPC. By judgment dated 30.04.2012, the trial Court acquitted all the accused from the charge under Sec. 120(b) IPC, however, convicted them under Sections 302 and 201 Penal Code and sentenced them to undergo imprisonment for life and to pay a fine of Rs.10,000.00 each, in default to undergo simple imprisonment for one year for the offence under Sec. 302 Penal Code and to undergo rigorous imprisonment for three years and to pay a fine of Rs.1,000.00 each, in default to undergo simple imprisonment for three months for the offence under Sec. 201 IPC. Challenging the said conviction and sentence, the accused/appellants are before this Court with these appeals.

(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 this judgment. The accused denied the same. In order to prove the case of the prosecution, on the side of the prosecution, as many as 23 witnesses were examined and 23 documents were exhibited, besides 14 Material Objects.