RAJAMANICKAM Vs. STATE

JUDGEMENT

(1.) The appellants are the accused 1 to 3 in S.C.No.30 of 2010 on the file of the learned Additional District & Sessions Judge, Fast Track Court, Thanjavur. They stood charged for offences under Sections 302 and 506(ii) IPC. By judgment dated 12.04.2010, the trial Court convicted all the accused under Section 302 IPC alone and acquitted them from the charge under Section 506(ii) IPC. The trial Court sentenced the accused to undergo imprisonment for life and to pay a fine of Rs.1,000/-, each, in default, to undergo simple imprisonment for six months. Challenging the said conviction and sentence, the appellants are before this Court with this appeal.

(2.) The case of the prosecution in brief is as follows:

(3.) We have heard the learned counsel for the appellant, the learned Additional Public Prosecutor for the respondent and we have also perused the records carefully.