P VIJAYAKUMAR Vs. STATE

JUDGEMENT

(1.) The appellants/A-1 and A-2 were convicted for the offences under Sections 302 read with 109 and 302 IPC respectively. Challenging the same, this appeal has been filed.

(2.) The facts in brief are as follows:-

(3.) During the course of trial, on the side of prosecution, P.Ws.1 to 10 were examined, Exs.P-1 to P-20 were filed and M.Os.1 to 18 were marked.