MURUGAN Vs. STATE

JUDGEMENT

(1.) The appellants 1 to 3 were convicted for the offence under Section 302 read with 34 of I.P.C. and sentenced to undergo life imprisonment in S.C.No. 69 of 1989 on the file of I Additional Sessions Court, Coimbatore for having attacked and murdered the deceased Palanisamy with the sticks and stone on 12/13-8-1989 at 1.00 a.m. at Saderpalayam Village.

(2.) Challenging the above conviction and sentence the appellants have filed this appeal.

(3.) The factual matrix which lead to the conviction of the appellants, is briefly stated hereunder.-