KEERI Vs. STATE

JUDGEMENT

(1.) The appellants, who are arrayed as A1 to A3 in S.C.No.283 of 2012 dated 04.01.2017, on the file of XVI Additional Sessions Judge, Chennai, challenging the conviction rendered for the offences punishable under Sections 341 and 302 read with 34 IPC and sentencing them to undergo life imprisonment for the offence under Section 302 r/w 34 IPC with a fine of Rs.10,000/- each, in default to undergo six months simple imprisonment and also sentencing them to pay a fine of Rs.500/- each for the offence under Section 341 IPC and in deafult to undergo simple imprisonment for one week, have filed the present criminal appeals.

(2.) As all these appeals arise from a common judgment, they are accordingly disposed of by a common judgment.

(3.) Brief FACTS:-