PALANISAMY Vs. STATE

JUDGEMENT

(1.) The appellant is the 1st accused in S.C.No.138 of 2013 on the file of the learned Sessions Judge, Mahila (Fast Track) Sessions Court, Erode. There were two other accused by name Venkatachalam and Shanthi. They stood charged for offences under Sections 120-B, 302 and 201 of IPC. By judgment dated 20.05.2014, the trial court convicted the 1st accused for the offences under Sections 302 and 201 of IPC. However, acquitted all the three accused from the charge under Sec. 120-B of Penal Code and the accused 2 and 3 from the charges under Sections 302 and 201 of IPC. Challenging the said conviction and sentence, the appellant/1st accused is 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 21 witnesses were examined and 25 documents and 18 material objects were also marked.