JOHNKUMAR Vs. STATE REP

JUDGEMENT

(1.) Appellants are A1 to A3. They were originally charged for various offences along with A4 Thanisyas. A4 was acquitted for the offences under Sections 120-B and 302 r/w 109 IPC. A1 has been convicted under Section 302 I.P.C., and sentenced to undergo life imprisonment and to pay a fine of Rs.10,000/- and also convicted under Section 341 IPC and sentenced to undergo one month R.I. A2 has been convicted for the offences under Sections 302 r/w 34, 341, 324 IPC and sentenced to undergo life imprisonment and to pay a fine of Rs.10,000/- for the offence under Section 302 r/w 34 IPC and one month R.I. each for the offences under Sections 341 and 234 IPC. A3 has been convicted for the offences under Sections 302 r/w 34, 341, and 324 IPC and sentenced to undergo life imprisonment and to pay a fine of Rs.10,000/- for the offence under Section 302 r/w 34 and one month R.I. each for the offences under Sections 341 and 324 (2 counts) IPC . All the accused were acquitted in respect of the offence under Section 120-B I.P.C. The trial Court directed the sentences imposed on A1 to A3 to run concurrently. Challenging the above conviction and sentence, A1 to A3 have filed this appeal.

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

(3.) During the course of trial, on behalf of the prosecution, P.Ws. 1 to 20 were examined , Exs.P1 to P24 were filed and M.Os. 1 to 11 were marked.