SUBRAMANIAM ALIAS RAMASAMY Vs. STATE

JUDGEMENT

(1.) THE appellants are A-1 to A-3.

(2.) THE first appellant/a-1 Subramaniam alias Ramasamy was convicted for the offence under Section 302 IPC and sentenced to undergo life imprisonment and he was also convicted for the offence under Section 324 IPC (two counts) and sentenced to undergo one year rigorous imprisonment for each count, for having caused injuries on P. Ws. 1 and 2.

(3.) THE second appellant/a-2 Mahadevan was convicted for the offence under Section 302 read with 34 IPC and sentenced to undergo life imprisonment and he was also convicted for the offence under Section 326 IPC and sentenced to undergo two years rigorous imprisonment, for having caused injuries on P. W. 1 and was also convicted for the offence under Section 324 IPC (2 counts) and sentenced to undergo one year rigorous imprisonment for each count, for having caused injuries on P. Ws. 2 and 3.