MANOHARAN Vs. STATE

JUDGEMENT

(1.) A-1 to A-4 in Sessions Case No.80 of 95 on the file of the Additional Sessions Judge, Nagapattinam are the appellants in the above appeal. All the four appellants/accused were convicted for offences under Sections 341 and 302 read with 34 I.P.C. and sentenced each to undergo S.I. for one month for the offence under Section 341 I.P.C., and life imprisonment for the offence under Section 302 read with 34 I.P.C. and the sentences were ordered to run concurrently. Aggrieved by the same, this appeal has been filed.

(2.) The prosecution case in brief is as follows:

(3.) Before the trial, Court on the side of the prosecution, P.Ws.1 to 18 were examined. Exs. P-1 to P-29 were filed and M. Os.1 to 16 were marked.