KUMAR Vs. STATE

JUDGEMENT

(1.) These appeals have been filed by Accused Nos.2 and 3, challenging the conviction and sentence imposed upon them vide judgment dtd. 30/7/2019 in S.C.No.123 of 2015 on the file of the learned Principal District and Sessions Judge, Thiruvaur.

(2.) For the sake of convenience, the parties are referred to as per their ranking before the trial Court.

(3.) (i) The case of the prosecution is that A1/Krishnaraja was a notorious criminal and had several cases against him; that A1 wanted to do away with the deceased, whom he thought was a police informer; that on 12/1/2014, A1 along with the appellants, went to the house of the deceased Selvaraj at 6.30pm and the deceased was standing near his compound gate; that A1 attacked the deceased with a sickle on the head of the deceased; that A2/appellant in Crl.A.No.627 of 2019 attacked the deceased on his left shoulder; that A3/appellant in Crl.A.No.670 of 2019 attacked the deceased on the left leg; and that the deceased died due to the head injury suffered.