JOSEPH @ RAMANUJAM Vs. STATE REP BY THE INSPECTOR OF POLICE M.1, PERINAICKENPALAYAM POLICE STATION COIMBATORE DISTRICT.

JUDGEMENT

(1.) The appellants are the accused 1 to 4 in S.C.No.178 of 2011 on the file of the learned IV Additional District and Sessions Judge, Coimbatore. They stood charged for offence under Sec. 302 r/w 34 IPC. By judgment dated 05.09.2013, the trial Court convicted them u/s 302 r/w 34 Penal Code and sentenced to undergo imprisonment for life and to pay a fine of Rs. 500.00 each, [no default sentence was imposed]. Challenging the said conviction and sentence, the accused/appellants 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 lone charge u/s 302 r/w 34 Penal Code against all the accused. The accused denied the same. In order to prove the case of the prosecution, on the side of the prosecution, as many as 13 witnesses were examined and 23 documents were exhibited, besides 9 material objects.