ARUMUGAM; KICHA @ KRISHNAMOORTHI; THANGAVELU Vs. STATE AND ORS

JUDGEMENT

(1.) The appellants are accused 1 to 3 in S.C.No.48 of 2014 on the file of the learned Sessions Judge, Magalir Neethi Mandram (Fast Track Mahila Court) Villupuram. They stood charged for offences under Sections 449, 380, 302 r/w 34 IPC. By judgment dated 16.09.2015, the Trial Court convicted them under all the charges and sentenced them to undergo imprisonment for life and to pay a fine of Rs.5,00/- each, in default to undergo simple imprisonment for one year for the offence under Section 302 IPC; to undergo rigorous imprisonment for 10 years and to pay a fine of Rs.500/- each, in default to undergo simple imprisonment for two months for the offence under Section 449 IPC and to undergo simple imprisonment for 7 years and to pay a sum of Rs.500/- in default to undergo simple imprisonment for one year for offence under Section 380 IPC. Challenging the said conviction and sentence, the appellants are before this Court with this appeal.

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

(3.) The case was taken up for investigation by P.W.16. He proceeded to the place of occurrence and prepared Observation Mahazar and Rough Sketch in the presence of witnesses at 10.00 a.m. He recovered blood stained earth, sample earth and blood stained material objects found in the place of occurrence in the presence of same witnesses under a Mahazar. He came to know that the dead body of the deceased had been taken to the mortuary at Government Medical College Hospital, Mundiyampakkam. P.W.16 went there, conducted inquest on the body of the deceased and forwarded the same for post-mortem.