MUNIYAPPAN Vs. STATE

JUDGEMENT

(1.) The present appeal is directed against the conviction and sentence passed in Sessions Case No.63 of 2015 by the Sessions Judge, Magalir Neethimandram (Fast Track Mahila Court), Karur, holding the appellants/accused guilty of the offences under Sections 302 and 120-B of Indian Penal Code and awarding sentence of Life Imprisonment for each offence with fine.

(2.) The case of the prosecution is that the deceased Lenin Prakash had illicit intimacy with PW6, who is the wife of A1 and due to which, on 14.05.2014, A1 along with A2 and A3, who are close associates of him, hatched a conspiracy and in furtherance of the conspiracy, they murdered the deceased Lenin Prakash.

(3.) On receipt of the Complaint (Ex.P1) from Karikalan (PW1), who is the father of the deceased, PW19 Subbiah, the Inspector of Police, attached to Mayanoor Police Station has registered the First Information Report (Ex.P15) in Crime No.96 of 2014 under Section 302 of IPC.