GIREESAN Vs. STATE

JUDGEMENT

(1.) THE first appellant/ first accused was convicted for the offences under Secs. 148 and 302, I.P.C. and sentenced to undergo rigorous imprisonment for one year for the offence under Sec. 148, I.P.C. and life imprisonment for the offence under Sec. 302, I.P.C. and also to pay a fine of Rs. 1,000. in default to undergo rigorous imprisonment for six months; appellants 2 and 3/accused 2 and 3 were convicted for the offences under Secs. 148 and 302 read with 149, I.P.C. and each sentenced to undergo rigorous imprisonment for one year for the offence under Sec. 148, I.P.C. and life imprisonment for the offence under Sec. 302 read with 149, I.P.C. and also to pay a fine of Rs. 1,000 in default to undergo rigorous imprisonment for six months; appellants 4 to 6/accused 4 to 6 were convicted for the offences under Secs. 147 and 302 read with 149, I.P.C. and each sentenced to undergo rigorous imprisonment for six months for the offence under Sec. 147, I.P.C. and life imprisonment for the offence under Sec. 302 read with 149, I.P.C. and also to pay a fine of Rs. 1,000, in default to undergo rigorous imprisonment for six months. Challenging the same, this criminal appeal has been filed by all the accused.

(2.) THE case of the prosecution in brief is as follows:

(3.) WE have carefully considered the rival contentions urged on either side. WE have also gone through the records.