THIRUMURUGAN Vs. STATE

JUDGEMENT

(1.) The appeal is preferred against the conviction of the appellants under Sections 449 and 302 I.P.C. and sentencing them to undergo Life imprisonment for each offence for each accused and to pay a fine of Rs.1,000/- for each offence for each accused in default to undergo rigorous imprisonment of six months for each offence for each accused. The above sentences were ordered to run concurrently and the period of incarceration already undergone by the accused were ordered to be set off under Section 428 of Cr.P.C. Aggrieved over the above conviction, the present appeal came to be filed.

(2.) The prosecution case in nutshell is as follows:-

(3.) The accused was put on trial. In order to establish the case, the prosecution examined P.Ws.1 to 16; marked Exs.P.1 to P.17 and M.O.1. After the examination of prosecution witnesses the accused was questioned under Section 313 Cr.P.C. with regard to the incriminating circumstances for which they denied the complicity. One witness was examined on the side of accused. They have not exhibited any documents on their side. The Trial Court, after analyzing the evidence on record, convicted and handed down the sentences on the appellants/accused as stated above. Aggrieved over the same, the appellants/accused have preferred the present appeal.