MADHAVAN Vs. STATE

JUDGEMENT

(1.) THIS appeal challenges the judgment of the learned Additional District and Sessions Judge, Fast Track Court No. 1, Viilupuram District made in SC. No. 22/2009 dated 07. 08. 2009 whereby the accused stood charged and tried and the appellants/a1 and A3 were found guilty for the offence u/s. 302 and 302 read with 34 IPC respectively and were awarded the punishment of life imprisonment while A2 was acquitted from the charge by the trial court.

(2.) SHORT facts necessary for the disposal of the appeal can be stated as follows:-

(3.) WHEN the accused were questioned u/s. 313 Cr. P. C. , as to the incriminating circumstances found in the evidence of the prosecution against them, they denied them as false and on the side of the accused, D. W. 1, doctor, was examined and 4 exhibits, viz. , Ex. D. 1 to 4 were marked Hearing the arguments advanced on either side and also considering the materials available, the trial court took a view that the prosecution has proved its case beyond reasonable doubt and thus, rendered the judgment of conviction and sentence as against the appellants as stated supra and acquitted A2 from the charge. As against the said conviction and sentence, the accused/appellatns [a1 and A3] have preferred the above appeal.