SAKTHI ALIAS SAKTHIVEL Vs. STATE

JUDGEMENT

(1.) THESE two appeals challenge the judgment of the Additional Sessions Division, Fast Track Court, Namakkal made in S.C.No.149 of 2005 whereby the appellant in C.A.No.656 of 2009 ranked as A1 and the appellants in C.A.No.765 of 2009 ranked as A3 to A5 along with the second accused stood charges, tried and found guilty under section 302 r/w 34 I.P.C. and awarded life imprisonment each along with fine of Rs.1000/- each, in default to undergo one year rigorous imprisonment.

(2.) THE short facts necessary for the disposal of this appeal can be stated as follows:

(3.) THE Court heard the learned Additional Public Prosecutor on the above contentions and paid its anxious consideration on the submission made and looked into the materials available on record.