LALITHA Vs. STATE

JUDGEMENT

(1.) The present appeal has been filed by the appellants/accused against the judgment and conviction passed in S.C.No.96 of 2015 dated 05.12.2017 on the file of the learned II Additional Sessions Judge, Erode. The appellants are arrayed as A1 to A3 in the abovesaid case. They stood charged for the offence under Sections 302, 380, 302 r/w 201 and 302 r/w 34 IPC. All the accused denied the charges and opted for trial. Therefore, they were put on trial of the charges. After full fledged trial, the learned II Additional Sessions Judge, Erode, found the accused guilty of the following offences and sentenced as hereunder.

(2.) Challenging the conviction and sentence, the accused are before this Court, by way of filing the present criminal appeal.

(3.) The case of the prosecution, in brief, is as follows: