BABU; RAJARAJAN Vs. STATE

JUDGEMENT

(1.) The appellants are the accused 1 and 2 in S.C.No.210 of 2012 on the file of the learned IV Additional District and Sessions Judge, Ponneri. The 1st accused stood charged for offence under Section 302 of IPC and the 2nd accused stood charged for offence under Section 302 read with 34 of IPC. By judgment dated 23.06.2014, the trial court convicted the accused accordingly and sentenced them to undergo imprisonment for life and to pay a fine of Rs.1,000/- each, in default, to undergo rigorous imprisonment for 3 months. 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.) Based on the above materials, the Trial Court framed charges 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 14 witnesses were examined and 10 documents were also marked.