DHARMARAJ Vs. STATE

JUDGEMENT

(1.) Dharma Raj (A1), Ramaraj (A2) and Arunkumar (A3) were tried for offences punishable under Ss. 120-B, 302, and 201 r/w 302 I.P.C. before the learned Additional Sessions Judge, Fast Track Mahila Court, Karur.

(2.) The trial Court, vide judgment dtd. 3/10/2019 held them guilty of charges framed against them and convicted them to undergo the sentence as below:-

(3.) Being aggrieved, Dharmaraj (A1) and his brother Ramaraj (A2) had preferred Crl.A.(MD)No.151 of 2020, whereas Arunkumar preferred Crl.A. (MD)No.80 of 2020. Pending appeal, Arunkumar died, hence, his appeal was dismissed as abated.