MANO Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is to the judgment rendered by a Division Bench of the Madras High Court dismissing the appeal filed by the present appellant and two others. By the impugned judgment the conviction of the appellant and the two others for commission of offence punishable under Section 302 read with Section 34 of the Indian Penal Code, 1860 (in short the IPC) is maintained. The Trial Court convicted the appellant and the three others and sentenced each to undergo imprisonment for life and to pay a fine of Rs.4,000/- with default stipulation. Only three of them had preferred appeal before the High Court.

(3.) Prosecution version as unfolded during trial is as follows: