SEKAR Vs. STATE

JUDGEMENT

(1.) The appellants are A2 Sekar and A3 Jagadeesan. Along with the appellants, four accused were tried for the offences under Sections 148, 341, 302 read with 34, 324 and 506 Part II I.P.C.

(2.) During the course of trial, A1 died. The Trial Court, ultimately, convicted A2 for the offences under Sections 341, 302 read with 34 and 324 I.P.C. and A3 for the offences under Sections 341 and 302 read with 34 I.P.C., and acquitted the other accused. Challenging the same, A2 and A3 have filed this appeal.

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