(1.) The appellants are the accused 1 and 2 in S.C.No.225 of 2011 on the file of the learned IV Additional Sessions Judge, City Civil Court, Chennai. They stood charged for an offence under Section 302 read with 34 of IPC. By judgment dated 04.11.2011, the trial court convicted them under Section 302 read with 34 of IPC and sentenced them to undergo imprisonment for life and to pay a fine of Rs.10,000/- each, in default, to undergo simple imprisonment for 3 months. Challenging the said conviction and sentence, the appellants/accused are before this Court with this appeal.
(2.) The case of the prosecution in brief, is as follows:-
(3.) Based on the above materials, the Trial Court framed a lone charge 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 12 witnesses were examined and 17 documents and M.O.1 series were also marked.