NAGAPPAN Vs. STATE

JUDGEMENT

(1.) Nagappan, A2, was convicted and sentenced for the offences under Sections 302 and 324, I.P.C. Challenging the same, this appeal has been filed.

(2.) Originally, both the appellant Nagappan (A2) and one Selvam (A1) were charged for the offences under Section 302 read with 34 and 324 read with 34, I.P.C. Since A1, during the course of trial, died, the charge as against Selvam got abated. So, the trial was conducted only against the appellant A2.

(3.) The case of the prosecution, in brief, is as follows: