(1.) THE gravamen of the charge is that the appellants/A -1 and A -2 with the knife, attacked one Kutty alias Prabhakaran in the Canteen situated behind Senthil Wines and caused his death. During the course of same transaction, A -2 Parthiban @ Nadar Medu Parthiban, with the aruval, attacked P.W. 2 and caused injuries.
(2.) ON the basis of these allegations, both were tried and A -1 was convicted for the offences under Sections 302 read with 34 IPC and 506 (Part II) IPC and sentenced to undergo life imprisonment and two years rigorous imprisonment respectively and A -2 was convicted for the offences under Sections 302 read with 34, 324 and 506 (Part -II) IPC and sentenced to undergo life imprisonment, three years rigorous imprisonment and two years rigorous imprisonment respectively. The sentences imposed on the accused were ordered to run concurrently. Challenging the above conviction and sentence, these appeals in Crl.A.Nos. 1233 of 2001 and 507 of 2002 have been filed by A -1 and A -2 respectively.
(3.) DURING the course of trial, on the side of prosecution, P.Ws.1 to 23 were examined, Exs.P -1 to P -27 were filed and M.Os. 1 to 20 were marked.
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