PAULRAJ Vs. STATE

JUDGEMENT

(1.) THE appellants (A-1 to A-3) were convicted for the offences under Secs. 341, 302 and 302 read with 34, I.P.C. for having murdered the deceased 1 to 3. Challenging the same, they have preferred this appeal.

(2.) THE facts in brief are as follows:

(3.) WE have assessed the inherent merits of the respective contentions urged by the counsel for. the parties and gone through the records.