KANDAMATHA CHETTY Vs. STATE

JUDGEMENT

(1.) THIS appeal has been brought forth by the appellants three in number, and who stood charged, tried and found guilty under Sections 302 read with 34 and 201 read with 302 of I. P. C. and awarded life imprisonment for the former offence and three years Rigorous Imprisonment for the latter offence, aggrieved over the judgment of the learned I Additional Sessions Judge, Erode.

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

(3.) THE case was committed to Court of Session. Necessary charges were framed. The case was tried.