MARI Vs. STATE

JUDGEMENT

(1.) THE appellants four in number, have challenged the judgment of the court of Principal Sessions Division, Vellore, in S.C.No.89/98 where they stood charged as follows.

(2.) THEY were found guilty by the trial Court as per the charges leveled against them. A-3 was sentenced to life imprisonment under Sec.302 of I.P.C. along with a fine of Rs.1,000/- with a default sentence of one year Rigorous Imprisonment. A-1, A-2 and A-4 were sentenced to life imprisonment under Sec.302 read with 34 of I.P.C. and to pay a fine of Rs.1,000/- each in default of which to undergo one year Rigorous Imprisonment. A-1 was sentenced to six months Rigorous Imprisonment for each counts under Sec.324 of I.P.C. (2 counts). A-3 was sentenced to six months Rigorous Imprisonment for each count under Sec.324 of I.P.C. (2 counts), wile A-2 was sentenced to six months Rigorous Imprisonment under Sec.324 of I.P.C.

(3.) THE Court heard the learned Government Advocate (Criminal Side) on the above contentions.