M. RAMASAMY AND ORS. Vs. STATE

JUDGEMENT

(1.) THE appellants in these appeals are the accused 1 and 2 in S.C. No. 82 of 2012 on the file of the learned Sessions Judge, Trichy Division at Trichy. The first accused stood charged for the offence under Section 302 IPC and the 2nd accused stood charged for the offence under Section 302 r/w 114 IPC. By judgment dated 03.10.2012, the trial Court convicted the 1st accused under Section 302 IPC and sentenced him to undergo imprisonment for life and to pay a fine of Rs. 1,000/ -, in default, to undergo rigorous imprisonment for 6 months and convicted the 2nd accused under Section 302 r/w 114 IPC and sentenced him to undergo imprisonment for life and to pay a fine of Rs. 1,000/ -, in default, to undergo rigorous imprisonment for 6 months. Challenging the said conviction and sentence, they are before this Court with these appeals.

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

(3.) WE have heard the learned counsel for the appellants, the leaned Additional Public Prosecutor for the State and we have also perused the records carefully.