SUKUMAR Vs. STATE

JUDGEMENT

(1.) The appellant in Crl.A.No.87 of 2016 is the first accused and the appellant in Crl.A.No.16 of 2016 is the second accused in S.C.No.10 of 2013 on the file of the learned Principal District and Sessions Judge, Ariyalur. They stood charged for offence under Sec. 302 I.P.C. By judgment dated 22.12.2015, the trial Court convicted the first accused under Sec. 302 I.P.C. and the second accused under Sec. 302 r/w 34 I.P.C. and sentenced them to undergo imprisonment for life and pay a fine of Rs.5,000.00 each and in default to under simple imprisonment for three months. Challenging the said conviction and sentence, the appellants are before this Court with these appeals.

(2.) The case of the prosecution in brief is as follows:

(3.) When the above incriminating materials were put to the accused under Sec. 313 Crimial P.C. they denied the same as false. However, they did not choose to examine any witness nor to mark any document on their side. Having considered all the above, the trial Court convicted the accused as detailed in the first paragraph of this judgment and that is how, they is before this Court with these appeals.