MANI Vs. STATE

JUDGEMENT

(1.) The appellants are the accused 1 and 2 in S.C.No.103 of 2012 on the file of the learned Additional Sessions Judge, Puducherry at Karaikal. They stood charged for offences under Sections 302, 382, 120 -B, 201 r/w 34 I.P.C. By judgment dated 15.03.2013, the trial Court convicted them and sentenced them to undergo rigorous imprisonment for five years and pay a fine of Rs.2,500/ - each and in default to undergo simple imprisonment for two months for the offence under Section 120 -B I.P.C.; to undergo imprisonment for life and pay a fine of Rs.5,000/ - each and in default to undergo simple imprisonment for four months for the offence under Section 302 I.P.C. r/w 34 I.P.C.; to undergo rigorous imprisonment for five years and pay a fine of Rs.2,500/ - each and in default to undergo simple imprisonment for two months for the offence under Section 382 I.P.C. r/w 34 I.P.C. and to undergo rigorous imprisonment for five years and pay a fine of Rs.2,500/ - each and in default to undergo simple imprisonment for two months for the offence under Section 201 I.P.C. r/w 34 I.P.C. Challenging the said conviction and sentence, the appellants are before this Court with this appeal.

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

(3.) We have heard the learned counsel appearing for the appellants and the learned Additional Public Prosecutor appearing for the State and also perused the records, carefully.