DOSS ALIAS KARTHIKEYAN Vs. STATE

JUDGEMENT

(1.) AGGRIEVED over the judgment of the Additional Sessions Court, Nagapattinam, made in SC. No. 40/98 wherein the appellants stood charged, tried and found guilty for an offence under section 302 read with 34 IPC and sentenced to undergo life imprisonment, and the first appellant/a1 alone stood found guilty for an offence under section 324 IPC and sentenced to undergo six months rigorous imprisonment, the appellants have brought forth this appeal. The imprisonment for life and the rigorous imprisonment for six months imposed on the accused No. 1 is ordered to be run concurrently.

(2.) THE facts that are necessary for the disposal of this appeal can be stated thus:-

(3.) THE case was committed to Court of Sessions. Necessary charges were framed against the appellants/ accused.