RAJESH @ SUNIL Vs. STATE OF KERALA

JUDGEMENT

(1.) These appeals have been preferred by the appellants, who are the accused in S.C.No. 648 of 2012 on the file of the Additional Sessions Court-II, Alappuzha. They have been found guilty by the learned Sessions Judge for the offence under Ss. 302 r/w. Sec. 34 of the Indian Penal Code, Sec. 120B of the IPC, and Sec. 201 r/w. Sec. 34 of the Indian Penal Code and have been sentenced to undergo imprisonment for life and to pay a fine of Rs.25,000.00 each and in default to undergo rigorous imprisonment for 6 months each under Sec. 302 r/w. Sec. 34 of the IPC and Sec. 120B of the IPC. They have also been sentenced to imprisonment for a period of six years each and to pay a fine of Rs.10,000.00 each and in default to undergo rigorous imprisonment for 3 months each for the offence under Sec. 201 r/w. Sec. 34 of the IPC.

(2.) Chronology of the events:

(3.) Conspectus of the Court Charge: