SELVAKUMAR Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) APPELLANTS/a1 and A2 have been convicted for the offence under 302 read with 34 IPC. Challenging the same, this appeal has been filed.

(2.) THE short facts leading to the conviction are as follows:-

(3.) WE have heard the counsel for the appellants and the Additional Public Prosecutor. According to the prosecution, the deceased was dragged to the canal and both the accused drowned him and put his head inside the canal and thereby caused his death.