VELLATHURUVAI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The appellants are the accused 1 and 3 in S.C.No.467 of 2007 on the file of the learned Additional District and Sessions Judge (Fast Track Court No.I), Tirunelveli. The second accused is one Mrs.Angammal. The trial Court framed as many as two charges. The first charge was under Section 302 IPC against the accused 1 and 3 and the second charge was under Section 302 r/w 34 IPC against the second accused. By judgment dated 07.06.2010, the trial Court acquitted the second accused, but convicted the accused Nos.1 and 3 under Section 302 IPC and sentenced them 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 same, 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 appellants and the learned Additional Public Prosecutor appearing for the State. We have also perused the records carefully.