LAWS(MAD)-2006-4-84

SUDHAR Vs. STATE OF TAMIL NADU

Decided On April 06, 2006
SUDHAR Appellant
V/S
STATE OF TAMIL NADU Respondents

JUDGEMENT

(1.) AS all the three appeals arise out of the same judgment dated 12-8-1997, made in s. C. No. 129/1996 on the file of learned additional Sessions Judge, Kanyakumari district at Nagercoil, they are heard together and disposed of by the following common judgment.

(2.) THE appellant in Cri. A. No. 764/1997 is accused No. 4. He challenges his conviction under S. 302 read with S. 34,i. P. C. and the sentence of imprisonment for life imposed on him. 1]. The appellant in Cri. A. No. 839/1997 is accused No. 1. He challenges his conviction under Ss. 302 and 324,1. P. C. and the sentence of Imprisonment for life Imposed on him for the former offence and one year rigorous Imprisonment for the latter offence. 2]. In Cri. A. No. 694/1999, the State challenges the acquittal of accused Nos. 2 and 3 of the charges levelled against them, namely under S. 323 and S. 302 read with s. 34, I. P. C.

(3.) FOR the purpose of convenience, in this judgment the accused will be referred as arrayed in the sessions case.