GOVINDARAJ Vs. STATE

JUDGEMENT

(1.) The accused who were tried in S.C.No.79/2011 by the Additional Sessions Court, Salem [Fast Track Court No.I, Salem] and convicted on 07.02.2012, are the appellants before us.

(2.) The first accused has been convicted for the offence under Section 302 IPC and sentenced to undergo imprisonment for life and pay a fine of Rs.1,000/-, in default to undergo one year Rigorous Imprisonment; both the accused were convicted for the offence under Section 201 r/w 302 IPC and were sentenced to undergo one year Rigorous Imprisonment and pay a fine of Rs.1,000/- each, in default to undergo three months Rigorous Imprisonment.

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