BALU ALIAS BALASUBRAMANI Vs. STATE

JUDGEMENT

(1.) In this case, totally there were four accused. A-1 Pandi and A-2 Balasubramani, the appellants herein have preferred this appeal, aggrieved by the conviction and sentence imposed by the trial Court. A-3 and A-4 were acquitted by the trial Court.

(2.) A-1 was convicted for the offence under Section 302 I.P.C. and sentenced to undergo life imprisonment. A-2 Balu alias Balasubramani was convicted for the offences under Sections 326 and 324 I.P.C. and sentenced to undergo seven years rigorous imprisonment and to pay a fine of Rs.1,000/- and three years rigorous imprisonment respectively.

(3.) The facts leading to conviction, are as follows:-