PARTHIBAN Vs. STATE

JUDGEMENT

(1.) The present two appeals have been filed by the appellants against the judgment passed in SC No.97 of 2013 dated 22.11.2018, on the file of the learned Principal District and Sessions Judge, Thiruvannamalai.

(2.) The appellants in Crl.A.No.784 of 2019 are arrayed as 1st and 2nd accused and the appellants in Crl.A.No.785 of 2019 are arrayed as 3rd and 4th accused in the abovesaid case. All the accused stood charged for the offence under Sections 341, 302, 302 r/w 120(b) and 34 IPC . The accused denied the charges and opted for trial. Therefore, they were put on trial of the charges. After full fledged trial, the learned Sessions Judge, found the accused guilty of the offences under Section 341 , 302 , 302 r/w 34 and 341 r/w 34 IPC . Accordingly, all the accused were convicted and sentenced as follows:

(3.) Challenging the conviction and sentence the accused are before this Court by way of filing the present appeals.