NATARAJAN; SEKAR; RAJENDRAN; VELMURUGAN Vs. STATE

JUDGEMENT

(1.) The appellants in Crl.A.No.810 of 2011 are the accused 1 and 2 and the appellants in Crl.A.No.726 of 2011 are the accused 3 and 4 in S.C.No.231 of 2010 on the file of the Additional District and Sessions Judge, Fast Track Court - 2, Salem. They stood charged for the offence under Section 302 r/w 34 IPC. By judgment dated 14.10.2011, the trial Court convicted all the four accused under Section 302 r/w 34 IPC and sentenced them to undergo imprisonment for life and to pay a fine of Rs.10,000/- each, in default to undergo rigorous imprisonment for six months. Challenging the said conviction and sentence, the accused/appellants are before this Court with these appeals.

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

(3.) Based on the above materials, the trial Court framed appropriate charges, which the accused denied. In order to prove the case of the prosecution, on the side of the prosecution, as many as 14 witnesses were examined and 18 documents were exhibited, besides 10 Material Objects.