KALAIYARASI Vs. STATE

JUDGEMENT

(1.) THE appellants are Accused Nos.1 and 2 in Sessions Case No,33 of 2007 on the file of First Additional Sessions Judge, Salem and they have preferred the appeal challenging the conviction and sentence imposed on them in the case. For the sake of convenience, in this Judgment, the appellants will be referred to as Accused Nos.1 and 2.

(2.) ACCUSED No.1-Kalaiyarasi was convicted by the learned First Additional Sessions Judge under Section 302 IPC and sentenced to undergo life imprisonment and to pay a fine of Rs.5000/-, in default, to undergo Rigorous Imprisonment for one year.ACCUSED No,2-Chinnapaiyan was convicted for the offence under Section 201 read with 302 IPC and sentenced to undergo Rigorous Imprisonment for four years and to pay a fine of Rs.5000/-, in default, to undergo Rigorous Imprisonment for six months.

(3.) BOTH the accused were questioned under Section 313 Cr.P.C and they denied complicity. No witness was examined and no document was marked on their side.