ANNADURAI Vs. STATE REP BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The appellant is the first accused in S.C.No.111 of 2015 on the file of the learned Sessions Judge, Mahila Court (Mahila Fast Track Court), Erode. The second accused was one Mr.Murugan. The first accused stood charged for offences under Sections 451, 392 and 302 IPC and the second accused for the offences under Section 451 r/w 34 IPC, Section 392 r/w 34 IPC and Section 302 IPC. By judgment dated 07.03.2016, the trial Court convicted both the accused under all the charges framed against the respective accused. So far as the appellant / first accused is concerned, the trial Court sentenced him to undergo rigorous imprisonment for seven years and pay a fine of Rs.500/- in default to undergo simple imprisonment for one year for the offence under Section 451(Part ii) IPC; to undergo rigorous imprisonment for ten years and pay a fine of Rs.500/- in default to undergo simple imprisonment for two years for the offence under Section 392 (Part i) and to undergo imprisonment for life and pay a fine of Rs.5000/- in default to undergo simple imprisonment for two years for the offence under Section 302 IPC. Challenging the said conviction and sentence the appellant / first accused is before this Court with this appeal.

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

(3.) When the above incriminating materials were put to the accused under Section 313 Cr.P.C., they denied the same as false. However they did not choose to examine anyone nor mark any documents. Their defence was a total denial. Having considered all the above the trial Court convicted them as detailed in the first paragraph of the judgment and that is how the appellant / first accused alone is before this Court with this appeal.