MARIMUTHU Vs. STATE

JUDGEMENT

(1.) CHALLENGING the judgment of the Court of Sessions, Dharmapuri, made in S. C. No. 111 of 1996, the appellants, who were arrayed as A-1, A-2 and A-3, have brought forth this appeal.

(2.) A-1 stood charged under Section 302 IPC. , while A-2 and A-3 stood charged under Section 302 read with 114 IPC. and A-1 also stood charged under Section 506 (ii) IPC. The learned Judge found A-1, A-2 and A-3 guilty under Sections 302 and 302 read with 114 IPC. and awarded life imprisonment on each of them and in respect of the charge under Section 506 (ii) IPC. imposed upon A-1, he was acquitted by the learned trial Judge,

(3.) THE short facts necessary for disposal of this appeal are:-