VIGNESH Vs. MARUTHUPANDI; KATHIRESAN

JUDGEMENT

(1.) The appellants are the accused 1 to 3 in S.C.No.104 of 2012 on the file of the learned Additional District and Sessions Judge, Dindigul. The accused 1 and 2 stood charged for offences under Sections 302 and 392 read with Section 397 IPC. The third accused stood charged for offences under Section 213 IPC. By judgment dated 21.01.2013, the trial Court convicted all the three accused under the relevant charges. For the offence under Section 302 IPC, the trial Court sentenced the accused 1 and 2 to undergo imprisonment for life and to pay a fine of Rs.1,000/-, in default, to undergo simple imprisonment for six months and for the offence under Sections 392 read with Section 397 IPC, sentenced the accused 1 and 2 to undergo rigorous imprisonment for 14 years and to pay a fine of Rs.1,000/- each, in default, to undergo simple imprisonment for six months. The trial Court sentenced the third accused to undergo rigorous imprisonment for three years and to pay a fine of Rs.1,000/-, in default, to undergo simple imprisonment for six months for the offence under Section 213 IPC. Challenging the same, the appellants are before this Court with these appeals.

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

(3.) A stab injury (about) of 2 x 1 cm x 10 cm just above the medial end of left clavicle entering into thoracic cavity.