MUTHUVEL Vs. STATE

JUDGEMENT

(1.) MUTHUVEL A1 and Sanjeevi Pulavar A2, the appellants herein, along with one Pappammal A3 were tried for the offences under Sections 302, 201 r/w 34 and 498A I.P.C. The third accused Pappammal was acquitted. The first accused MUTHUVEL was convicted for the offence under Section 302 I.P.C. and the second accused Sanjeevi Pulavar was convicted for the offence under Section 201 I.P.C. Challenging the same, this appeal has been filed by A1 and A2.

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

(3.) IN the light of the above principles, if we look at the case on hand, in our view, the circumstances projected by the prosecution would clearly point out that the first accused alone had caused the death of the deceased and that the second accused poured kerosene over the dead body of the deceased and set fire to the body for the purpose of causing disappearance of the evidence.