MUTHU @ MUTHUKUMAR Vs. STATE REP. BY THE INSPECTOR OF POLICE, KOTTUCHERY POLICE STATION, KARAIKAL, PONDICHERRY STATE (CRIME NO.81 OF 2006)

JUDGEMENT

(1.) The accused 1 and 2, in Sessions Case No.15 of 2007, on the file of the learned Additional Sessions Judge, Puducherry at Karaikal in S.C.No.15 of 2007, are appellants herein. Totally there are three accused in this case. They stood charged for an offence under Sec. 366 r/w 34 IPC. The trial Court, after trial, by Judgment dated 31.10.2007, convicted the accused and sentenced them to undergo four years rigorous imprisonment and to pay a fine of Rs.1,000.00 each in default, to undergo one month rigorous imprisonment. Challenging the above said conviction and sentence, the appellants/accused 1 and 2 are before this Court with this Criminal 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 10 documents were exhibited and 5 material objects were marked.