TAMILSELVAN Vs. STATE TAMILNADU

JUDGEMENT

(1.) This appeal has been filed against the impugned judgment of the Madras High Court dated 9.11.2004 in Criminal Appeal No. 1438 of 2002.

(2.) Heard learned counsel, Shri M. Karpaga Vinayagam for the appellant and Shri vs. Kanagaraj for the respondents.

(3.) Before the Trial Court there were 10 accused persons accused under Section 302 and other provisions of the IPC. Accused Nos.1 to 6 were found guilty under Section 302 and the other provisions of the IPC by the Trial Court and they were convicted to life imprisonment and awarded various other punishments under various other provisions of the IPC.