KHALID KHAN Vs. STATE

JUDGEMENT

(1.) A-1 is the appellant in Crl.A.No.73/2006 and A-2 and A-3 are the appellants in Crl.A.141/2006. The appellants have come forward with these appeals challenging the judgment dated 16.12.2005 by the learned II Additional Sessions Judge, Chennai, made in SC.No.116/2005 convicting the appellants for the offence under section 302 read with 34 IPC and sentencing each of them to life imprisonment and also imposing a fine of Rs.2,000/- each in default to undergo one year rigorous imprisonment.

(2.) IT is reported before this court by the learned counsel for the appellants that the appellant/A-3 in Crl.A.141/2006 had died during the pendency of the appeal. Therefore, the appeal in respect of A-3 in Crl.A.No.141/2006 is abated.

(3.) WHEN the accused were questioned under section 313 Cr.P.C. in respect of the incriminating circumstances appearing against them, each of the accused denied their complicity and they have come forward with a version of total denial. They have not chosen to examine any witness but marked Ex.D.1, the Remand Report dated 14.02.2005 in respect of A-1.