RAMAN ALIAS SEVITTU RAMAN Vs. STATE REP. BY THE INSPECTOR OF POLICETHIRUPULLANI POLICE STATION RAMANATHAPURAM DISTRICT

JUDGEMENT

(1.) SINCE A.1 Murugan, son of Raman @ Sevittu Raman (Appellant in Criminal Appeal (MD) No.388 of 2008) and A.2 Murugan, son of Senthur Pandi (Appellant in Criminal Appeal (MD) No.394 of 2008) were tried together in S.C.No.61 of 2006, before the Principal Sessions Judge, Ramanathapuram and were convicted and sentenced on 8.8.2008, common arguments were heard and thus, this common judgment is being rendered.

(2.) IN the said Court, both were found guilty under Section 302 r/w. 34 IPC and each were sentenced to life and fined Rs.1,000/-, in default, to undergo one year rigorous imprisonment.

(3.) THE case of the prosecution as told in the trial Court, may briefly be restated here as under:-