(1.) The Appellant Udayakumar (A-2) stands convicted by both the courts below for murdering one Purushothaman, thus having committed an offence punishable under Sec. 302 of the Indian Penal Code, 1860. Consequently he is sentenced to suffer imprisonment for life. However, in relation to an offence under Sec. 120-B of the Indian Penal Code, 1860 he stands acquitted vide impugned judgement delivered by High Court dtd. 15/3/2010 in Criminal Appeal No. 17, 22 and 24 of 2010 titled as Udayakumar & Ors. v. The State of Tamil Nadu.
(2.) Significantly, in terms of the very same impugned judgement, the other two co-accused persons namely Panneer Dass (A-1) and Periyasamy (A-3) stand acquitted in the relation to both the offences i.e. Sec. 302 and Sec. 120-B of the Penal Code.
(3.) As a result, the present appeal filed by convict, Udayakumar (A-2).
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