SAKTHIVEL AND GANESAN Vs. THE STATE REP.BY THE INSPECTOR OF POLICE, THUVAKKUDI POLICE STATION, TRICHY DISTRICT

JUDGEMENT

(1.) Appeal against the conviction.

(2.) The first accused has been charged for the offence under Sec. 302 IPC and the second accused has been charged for the offence under Sec. 302 read with 34 and 323 IPC. The trial Court after trial acquitted A1 of the offence under Sec. 302 and A2 for the offence under Sec. 302 r/w 34 IPC but convicted A1 for the offence under Sec. 304 Part II and imposed a sentence of five years R.I and A2 for the offence under Sec. 323 IPC and imposed a sentence of fine of Rs.500/ -

(3.) The case of the prosecution is as follows: -