PERIYASAMY Vs. STATE

JUDGEMENT

(1.) The present appeals arise from the final judgment and order dtd. 26/11/2014 passed by the Madurai Bench of Madras High Court, in Crl. A. (MD) No. 238 and 240 of 2014, which confirmed the judgment and order dtd. 31/7/2014 in Sessions Case No. 109 of 2005 passed by the Sessions Court, Tiruchirapalli, vide which the present appellants, Periyasamy(Hereinafter 'A-1') and R. Manoharan(Hereinafter 'A-2') were convicted in the following terms under the Indian Penal Code(Hereinafter 'IPC')

(2.) The incident in question relates to the death of two persons after being stabbed, allegedly by A-1 at the instigation of A-2. The prosecution case emerging from the record, as also set out by the Courts below, is as follows:-

(3.) In order to prove the charges, the prosecution examined 22 witnesses; exhibited 33 documents and nine material objects. To repel the charges, the defence produced a solitary witness and three documents.