MANIVASAGAM Vs. STATE

JUDGEMENT

(1.) The appellants 1 and 2 are arrayed as A1 and A2 in S.C.No.37 of 2010 on the file of the learned Additional District and Sessions Judge, Ariyalur. They stood charged for the offence under Section 307 IPC. By a Judgment dated 28.08.2010, the learned Additional Sessions Judge convicting the 1st appellant under section 307 IPC and sentenced to undergo 7 years Rigorous Imprisonment and to pay a fine of Rs.20,000/-, in default, to undergo 6 months Simple Imprisonment. Further,the second appellant is convicted under Section 324 IPC and sentenced to undergo Rigorous Imprisonment for 2 years and to pay a fine of Rs.5,000/-, in default, to undergo the Rigorous Imprisonment for 3 months. Challenging the said conviction and sentence, the appellants are before this Court with the present criminal appeal.

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

(3.) Based on the above materials, the Trial Court framed charges against the accused as statedand the accused denies the same. In order to prove the case of prosecution, as many as 10 witnesses were examined as P.W.1 to P.W.10, 10 documents were marked as Ex.P.1 to Ex.P.10, besides two material objects.