SUSILA Vs. STATE

JUDGEMENT

(1.) The appellants are the accused 1 and 2 in S.C.No. 91 of 2011 on the file of the learned Sessions Judge, Mahila Court, Perambalur. They stood charged for offence U/s. 120-B read with 302 of I.P.C. By judgment, dated 01.10.2013, the trial court convicted them under the said offence U/s.120-B read with 302 of Penal Code and sentenced them to undergo imprisonment for life and to pay a fine of Rs. 2,000.00 each, in default, to undergo rigorous imprisonment for two years. Challenging the said conviction and sentence, the appellants 1 and 2/Accused 1 and 2 are before this Court with this 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 16 witnesses were examined and 15 documents and 3 material objects were also marked.