SRINIVASAN Vs. MURALI; STATE

JUDGEMENT

(1.) The appellants are the accused 1 and 2 in S.C.No.151 of 2011 on the file of the learned I Additional Sessions Judge, Tiruvallur. The 1st accused stood charged for offences under Sections 449, 452, 324, 302 and 506(ii) of IPC and the 2nd accused stood charged for offences under Sections 449, 452, 324 read with 34, 302 and 506(ii) of IPC. By judgment dated 17.04.2015, the trial court convicted both the accused and sentenced them as detailed below :

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

(3.) Based on the above, the trial court framed charges against the accused as detailed in the first paragraph of the judgment. The accused denied the same as false. In order to prove the case, on the side of the prosecution, as we have already pointed out, 17 witnesses were examined and 36 documents and 8 material objects were also marked.