IDUMBAN Vs. STATE

JUDGEMENT

(1.) The appellant is the first accused in SC.No.212/2012 on the file of the learned I Additional District and Sessions Judge, Salem. There were three other accused in the case, viz., A2 to A4, who are the sons of the appellant herein. All the four accused stood charged for the offences u/s.302 r/w 34 IPC and A1 alone stood further charged for the offence u/s.323 IPC. By the Judgment dated 10.04.2013, the Trial Court acquitted A2 to A4 and convicted the appellant/A1 alone u/s.302 IPC and acquitted him from the charge u/s.323 IPC and sentenced him to undergo imprisonment for life and to pay a fine of Rs.5000/-, in default, to undergo simple imprisonment for one year. Challenging the said conviction and sentence, the appellant/A1 is before this Court with this appeal.

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

(3.) When the above incriminating materials were put to the accused, they denied the same as false. Their defence was a total denial.