P. BASKARRAN AND ORS. Vs. STATE

JUDGEMENT

(1.) In this Criminal Appeal, there are two appellants, who are the accused Nos.1 and 2 in S.C.No.309 of 2009, on the file of the learned Principal Sessions Judge, Madurai. The third accused is one Mr.Pandi. The accused Nos.1 and 2 are the sons of the third accused. The accused Nos.1 and 2 stood charged for the offences punishable under Sections 341 and 302 r/w 34 of the Indian Penal Code. The third accused stood charged for the offence punishable under Section 302 r/w 114 of the Indian Penal Code. By Judgment dated 26.04.2010, the Trial Court acquitted the third accused of the charge framed against him, but convicted the accused Nos.1 and 2 under Section 302 r/w 34 of the Indian Penal Code and sentenced them to undergo imprisonment for life and to pay a fine of Rs.2,000/- in default to undergo rigorous imprisonment for three months. As against the said conviction and sentence, the appellants have come up with this Criminal Appeal.

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

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