MADASAMY Vs. STATE

JUDGEMENT

(1.) The appellants are the accused 1 to 4 in S.C.No.468 of 1997 on the file of the I Additional Sessions Judge, Tirunelveli. In and by a judgment dated 28-10-1999 in the aforesaid sessions case, accused 1 to 3 were convicted for the offences under Sections 120-B, 302 read with 34 and 323 I.P.C. and the fourth accused was convicted for the offences under Sections 120-B, 302 read with 34, 323 read with 34 and 364 I.P.C. and they were sentenced to undergo life imprisonment and to pay a fine of Rs.1000/- each, in default to undergo rigorous imprisonment for one year. Challenging the said conviction and sentence, the above appeal has been filed by all the accused.

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

(3.) During the course of trial, P.W.1 to P.W.15 were examined. Exs.P.1 P.23 were filed and M.Os.1 to 13 were marked.