DURAI Vs. STATE

JUDGEMENT

(1.) The appellants, A.1 to A.3 were convicted for the offence under Section 302 r/w 34 IPC and sentenced to undergo life imprisonment.

(2.) The facts leading to the conviction are as follows:

(3.) When the matter was taken up for final disposal, it was represented that Mr. C.Christopher has entered appearance on behalf of A.1 and A.2, and Mr. S. Shanmughavelayutham has entered appearance on behalf of A.3.