ARUNACHALAM Vs. STATE

JUDGEMENT

(1.) THE appellants are A-1 to A-5. A-1 has been convicted under Section 302 read with section 34 I.P.C and sentenced to undergo life imprisonment and to pay a fine of Rs.1,000/-, in default, to undergo two years rigourous imprisonment and also convicted under Section 148 I.P.C and sentenced to undergo one year rigourous imprisonment. A-2 to A-4 have been convicted under Section 147 I.P.C and sentenced to pay a fine of Rs.400/-, in default, to undergo three months rigourous imprisonment and also convicted under Section 326 read with Section 114 I.P.C and sentenced to undergo three years rigourous imprisonment and to pay a fine of Rs.500/-, in default, to undergo six months rigourous imprisonment. A-5 has been convicted under Section 147 and 323 I.P.C and sentenced to pay a fine of Rs.400/- on each count and in default, to undergo three months rigourous imprisonment. THE appellants, challenging their conviction and sentence, have preferred this appeal.

(2.) THE brief facts of the case as projected by the prosecution are as follows:

(3.) THE Doctor, P.W.3, attached to Dharmapuri Government Head Quarters Hospital, conducted post-mortem on the dead body of the deceased on 03.08.1993 at 1.30 p.m. He found the following external injuries: