MANJU @ MANJUNATH; DURAISAMY Vs. STATE

JUDGEMENT

(1.) The appellants are the accused 1 and 2 in S.C.No.104 of 2010 on the file of the learned Additional District Sessions Judge, Krishnagiri. They stood charged for offences under Sections 302, 394 r/w 397 I.P.C. By judgment dated 20.03.2013, the trial Court convicted both the accused under all the charges and sentenced them to undergo imprisonment for life and to pay a fine of Rs.1,000/- each in default to undergo simple imprisonment for six months for offence under Section 302 I.P.C., and to undergo rigorous imprisonment for 10 years and to pay a fine of Rs.1,000/- each in default to undergo simple imprisonment for six months for offence under Section 394 r/w 397 I.P.C. Challenging the said conviction and sentence, the appellants are before this Court with this Criminal Appeal.

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

(3.) The case was taken up for investigation by P.W.8. He visited the place of occurrence on 21.11.2009 at 10.00 am and prepared an observation mahazar and a rough sketch in the presence of P.W.2 and another witness. Then he made arrangements for the photographer to take photographs at the place of occurrence. Then he conducted inquest on the body of the deceased in the place of occurrence and forwarded the body for post mortem.