ANAND Vs. STATE

JUDGEMENT

(1.) Appellants are the accused 1 and 2 in S.C.No. 272 of 2011 on the file of I Additional Sessions Court, Tiruppur. Both of them stood charged for an offence punishable under Sec. 302 of IPC. By judgment, dated 09.04.2013, the trial Court found both the appellants guilty under Sec. 302 Penal Code and sentenced them to undergo life imprisonment and also to pay a fine of Rs. 2,000.00 each and, in default of payment of fine, to undergo simple imprisonment for a further period of six months. Challenging the said conviction and sentence, the present appeals have been filed.

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

(3.) When the accused were questioned under Sec. 313 Crimial P.C. as to the incriminating materials found by the prosecution, they denied the same as false, but, they did not choose to examine any witness nor mark any document.