(1.) APPELLANTS 1 and 2, who are A.1 and A.2, in Sessions Case No.58 of 2010 were found guilty under Section 302 read with 34 I.P.C., by the learned Sessions Judge, Karur, who has convicted them to life and fined Rs.500/-, in default, to undergo one month rigorous imprisonment.
(2.) FOR convenience sake, throughout the judgment, appellants 1 and 2 shall be called as A.1 and A.2.
(3.) TO substantiate the charges, prosecution examined P.Ws.1 to 16, marked Exs.P.1 to P.54 and exhibited M.Os.1 to 22.
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