PARTHIBAN Vs. STATE

JUDGEMENT

(1.) The appellants are the accused 1 to 14 in Sessions Case No.83 of 2014 on the file of the learned Principal District and Sessions Judge, Ariyalur. The trial Court framed charges under Sections 147, 148, 449 and 302 Penal Code against all the 14 accused. By judgement, dated 20.04.2016, the trial Court convicted all the 14 accused and sentenced them as detailed below:- <IMG>JUDGEMENT_170_LAWS(MAD)8_2016.jpg</IMG>

(2.) Challenging the said conviction and sentence, the appellants are before this Court with these appeals.

(3.) The case of the prosecution, in brief, is as follows:- The deceased, in this case, was one Mr.Chinnajayanth. P.W1 is his mother. P.W.1 has got three sons. The third son is one Mr.Vinayaka Ananth. One Gowthami was married to Vinayaka Ananth. Vinayaka Ananth had gone abroad, on account of his job. Mrs.Gowthami, was, therefore, staying at the house of her father, which is situated few houses away from the house of P.W.1. P.W.1 was residing at Utkottai Village.