SUNDARAMURTHY Vs. STATE

JUDGEMENT

(1.) A-1 Sundaramurthy was convicted for the offences under Sections 294, 341 and 302 read with 109 I.P.C. A2 Ramachandran was convicted for the offences under Sections 294 and 302 I.P.C. They were each sentenced to undergo life imprisonment for the offence under Section 302 read with 109 and 302 I.P.C., respectively and rigorous imprisonment for three months for the offence under Section 294. A1 was also sentenced to undergo one month simple imprisonment for the offence under Section 341 I.P.C. Aggrieved by the said conviction and sentence, this appeal has been filed by the accused 1 and 2.

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

(3.) During the course of trial, the prosecution examined nine witnesses, filed 16 Exhibits and marked six Material Objects.