KANDAN ALIAS MAYIL KANDAN Vs. STATE

JUDGEMENT

(1.) The appellants/accused faced trial in S.C.148 of 1999 on the file of learned Principal Sessions Judge, Tiruchirapalli for a charge under Section 302 read with 34 I.P.C. for causing the death of the deceased by name Raja at about 7.30 p.m. near Pullambadi canal on 5.5.1997. The trial Court found them guilty as charged and sentenced them to undergo imprisonment for life as well as imposed a fine of Rs.1,000/- each. The said Judgment is under challenge in this appeal.

(2.) The case of the prosecution in brief as found from the evidence let in is as follows.

(3.) When questioned under Section 313 of Code of Criminal Procedure, both the accused pleaded that they have nothing to do with the occurrence and they have been falsely implicated in this case.