NAGARATHINAM Vs. STATE

JUDGEMENT

(1.) This is a case of double murder.

(2.) The appellants are A1 to A6. A1 and A2 have been convicted for the offences under Section 302 read with 34 I.P.C. in respect of the first deceased Shanmugam. A1 and A3 have been convicted for the offences under Section 302 read with 34 I.P.C. in respect of the second deceased Krishnan. A1, A3, A5 and A6 have been convicted for the offence under Section 147 I.P.C. and A2 and A3 have been convicted for the offence under Section 148 I.P.C. A3 to A6 have been convicted for the offence under Section 302 read with 149 I.P.C. in respect of the first deceased. A2, A4, A5 and A6 have been convicted for the offence under Section 302 read with 149 I.P.C. in respect of the second deceased. A1 to A6 have been convicted for the offence under Section 324 I.P.C. Challenging the above conviction, this appeal has been filed.

(3.) The case of the prosecution in brief is as follows: