NAGABOOSHANAM Vs. STATE BY THE INSPECTOR OF POLICE, THALI POLICE STATION, KRISHNAGIRI DISTRICT CR.NO.96 OF 2011

JUDGEMENT

(1.) The appellants are accused 1 and 2 in S.C.No.39 of 2012 on the file of the Additional District and Sessions Judge, Hosur, Krishnagiri District, Hosur. They stood charged for the offence under Sec. 302 IPC. By judgment dated 21.09.2016, the trial court convicted both the accused for the offence punishable under Sec. 302 Penal Code and sentenced them to undergo life imprisonment and to pay fine of Rs.2000.00 each, in default, to undergo one year rigorous imprisonment for each accused. 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.) Based on the above materials, the Trial Court framed charges against the accused 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. According to the prosecution, these two accused had attacked the deceased and killed him, but there was no eyewitness to the occurrence.