SINGARAVELU Vs. STATE

JUDGEMENT

(1.) This appeal arises against the judgment of learned III Additional District and Sessions Judge, Tirupattur, Vellore passed in S.C.No.83 of 2014 on 06.08.2018, wherein the appellants were convicted and sentenced to undergo imprisonment for life for offence under Section 302 of IPC and to pay a fine of Rs.1,000/- in default for three years simple imprisonment and they were senteced to undergo imprisonment for two years under Section 506(i) of IPC and to pay a fine of Rs.500/- in default three months simple imprisonment. The 1st appellant is acquitted from the charges under Sections 294(b) of IPC. The sentences have been ordered to run concurrently.

(2.) The case in brief:-

(3.) Before the trial Court, the prosecution has examined 17 witnesses and marked 22 exhibits and 8 material objects were seized. On the side of the defense, one witness has been examined and no exhibits marked.