MURALI Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is directed against the Judgment, dated 24.03.2016 passed by the learned II Additional District Judge, Salem in S.C.No.380 of 2014 convicting and sentencing the appellant / A2 to life imprisonment and RI for 10 years and 3 years for the offences under Sec. 302 r/w 34, 449 and 404 Penal Code respectively and also fine with default imprisonment.

(2.) The brief facts of the case are as follows :

(3.) The learned Judicial Magistrate No.II, Salem committed the case to the Court of Sessions, as the offences are triable by the Court of Sessions. The case was made over to the II Additional District Judge, by the Principal District Judge, Salem and the learned II Additional District Judge, Salem framed charges against the accused, read over and explained to them. When they were questioned, they pleaded innocence and therefore, they were put on trial. During trial, the prosecution examined 23 witnesses and marked 35 Exhibits, apart from 21 material objects. When the accused were questioned under Sec. 313 Cr.P.C as to the incriminating evidence, they denied as false. On the side of the accused, no witness was examined and marked one Exhibit.