KANNAN Vs. STATE

JUDGEMENT

(1.) The Appellants are A1 to A4. A1 has filed Appeal in C.A.No.406 of 2001 and A2 to A4 have filed separate appeal in C.A.No.128 of 2001. A1 to A4 were convicted for the offences under Sections 302 read with 34 and 307 read with 34 IPC and for the offence under Section 302 read with 34 IPC. They were sentenced to undergo imprisonment for life and to pay a fine of Rs.1,000/= each for the offence under Section 302 read with 34 IPC and for the offence under Section 307 read with 34 IPC, they were sentenced to undergo five years R.I.and to pay a fine of Rs.1,000/= each.

(2.) The factual matrix in brief is as follows:-

(3.) At the end, the counsel for the Appellant / A2 to A4 would submit that even assuming that the entire case is true, it could not be inferred that there was a common intention on the part of all the accused to cause injuries on the deceased and on P.W.1.