MOHAN Vs. STATE INSPECTOR OF POLICE

JUDGEMENT

(1.) THE appellant in the earlier appeal Crl. A. No. 830 of 1999 is the third accused and the appellant in the later appeal Crl. A. No. 489 of 2000 is the first accused in S. C. No. 225 of 1997 on the file of the Principal District and Sessions Court, Coimbatore. The first accused was convicted and sentenced to undergo life imprisonment for the offence under Section 302 I. P. C. The third accused and also the second accused were convicted and sentenced to undergo life imprisonment for the offence under Section 302 read with 34 I. P. C. Both the appeals have been filed by the accused 1 and 3 challenging such conviction and sentence. No appeal has been preferred by the second accused Jothi alias Jothimani.

(2.) THE facts that led to the filing of both the appeals are as follows:-

(3.) THE accused were questioned under Section 313 Cr. P. C. with regard to the incriminating evidence let in against them by the prosecution and they denied the evidence let in against them as false and stated that a false case has been foisted against them.