RAJA ALIAS APPASAMI Vs. STATE

JUDGEMENT

(1.) The appellants/accused were tried by the learned I Additional Sessions Judge, Tirunelveli in S.C.No.99 of 1998 with reference to the murder of one Krishnaswami on the night of 21.7.1997 and were found guilty under Section 302 read with 149 I.P.C. and other offences and were sentenced to undergo life imprisonment. Being aggrieved by the said Judgment, the above appeal has been filed.

(2.) The case of the prosecution can be set out as under:

(3.) When questioned under Section 313 of Code of Criminal Procedure, all the accused denied having any complicity in the commission of the offence.