VIJAYASARAVANAN ALIAS SARAVANAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE appellants herein, by name, Vijaya Saravanan and Asaithambi have been convicted for the offence under Section 302 read with 34, IPC and Section 450, IPC. Challenging the same, this appeal has been filed.

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

(3.) DURING the course of trial, P. Ws. 1 to 9 were examined, Exs. P. 1 to P. 34 were filed and M. Os. 1 to 12 were marked.