R.NAVANEETHA KRISHNAN Vs. STATE, BY THE INSPECTOR OF POLICE, MANGALAM POLICE STATION, CRIME NO.1288 OF 2011, MANGALAM, TIRUPUR DISTRICT

JUDGEMENT

(1.) The appellants in this appeal are the accused in Sessions Case No.103 of 2012, on the file of the learned Additional District and Sessions Judge, Tirupur. They stood charged for offences punishable under Sections 302 and 392 of the Indian Penal Code. The Trial Court, by judgement dated 19.02.2013, convicted the appellants/accused both under Sections 302 and 392 of the Indian Penal Code, and sentenced them to undergo life imprisonment and also imposed a fine of Rs.2000.00 each, in default, to undergo rigorous imprisonment for six months for the offence under Sec. 302 of IPC, and to undergo 10 years rigours imprisonment and also imposed a fine of Rs.1500.00 each, in default, to undergo rigorous imprisonment for six months for the offence under Sec. 392 of IPC. Challenging the above said conviction and sentence, the appellants/accused have filed this present 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 above and the accused denied the same as false. In order to prove the case of prosecution, as many as 14 witnesses were examined and 28 documents and 5 material objects were marked.