ARUNKUMAR AND ORS. Vs. STATE

JUDGEMENT

(1.) The appellants are the accused 1 to 4 in S.C.No.53 of 2011 on the file of the learned Sessions Judge - II, Kancheepuram. The first appellant in Crl.A.No.363 of 2012 is the first accused, the appellant in Crl.A.No.257 of 2012 is the second accused, the first appellant in Crl.A.No.298 of 2012 is the third appellant. The second appellant in Crl.A.No.298 of 2012 and in Crl.A.No.363 of 2012 is one and the same person who is the fourth accused in the case. They stood charged for offences under Sections 302 and 201 IPC. By judgment dated 15.02.2012, the trial Court convicted them under both the charges and sentenced them to undergo imprisonment for life and to pay a fine of Rs.25,000/- each, in default to undergo rigorous imprisonment for three years for the offence under Section 302 IPC and to undergo rigorous imprisonment for three years and to pay a fine of Rs.25,000/- each, in default to undergo rigorous imprisonment for three months for the offence under Section 201 IPC. 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 17 witnesses were examined and 38 documents were exhibited, besides 10 Material Objects.