MADHAN; PRABAKARAN; ANITHA Vs. STATE

JUDGEMENT

(1.) The appellants are the accused in S.C.No.242 of 2010 on the file of the learned II Additional Sessions Judge -2, Thiruvallur, Poonamallee. The trial Court framed charges under Section 120-B I.P.C., against all the three accused; under Section 302 I.P.C., against second accused; under Section 302 r/w 34 I.P.C., against the first accused and under Section 302 r/w 120-B I.P.C., against the third accused. By judgment dated 20.07.2012, the trial Court convicted the accused under all the charges and sentenced them as under:- <FRM>JUDGEMENT_481_LAWS(MAD)3_2016.html</FRM>

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

(3.) P.W.1, Ms.Archana is the daughter of the deceased and A.3. She made a complaint to the Police, upon which, the present case was registered on 09.08.2010 at 7.00 am by P.W.15, the then Sub Inspector of Police, Poonamallee Police Station for offence under Section 302 I.P.C. He forwarded the complaint as well as the F.IR., to the Court which was received by the learned Judicial Magistrate at 11.00 pm on 09.08.2010.