BANGUBALAN @ BALAMURUGAN Vs. STATE

JUDGEMENT

(1.) This appeal has been filed by the appellants / A1 & A2 against the conviction and sentence, dated 31.08.2016, made in S.C.No.175 of 2015 by the learned V-Additional District and Sessions Judge, Madurai. There are totally two accused in this case and they were charged for the offences punishable under Sections 302 r/w 34, 307 and 506(ii) IPC. After trial, both the accused were acquitted from the charges under Sections 307 and 506(ii) IPC, but they were convicted under Section 302 r/w 34 IPC and sentenced to undergo imprisonment for life and to pay a fine of Rs.5,000/-, in default to undergo simple imprisonment for one month.

(2.) The case of the prosecution is consciously narrated below:

(3.) Based on the above materials, the trial Court had framed as many as four charges against the accused. When the accused were questioned in respect of the charges, they pleaded innocence. In order to prove the charges, on the side of the the prosecution as many as 23 witnesses were examined as PWs.1 to PW23 and Exs.P1 to P25 were exhibited, besides eight Material Objects (MOs.1 to 8).