VELUSAMY Vs. STATE

JUDGEMENT

(1.) THE appellants are accused 1 to 3 in S.C.No.315 of 2000 on the file of First Additional Sessions Judge-cum-Chief Judicial Magistrate, Madurai, they were convicted under Section 302, IPC read with Section 34, IPC (two counts) and sentenced to undergo imprisonment for life on each count and also convicted under Section380 read with Section 34, IPC, and sentenced to undergo three years rigorous imprisonment, however, both the sentences were ordered to run concurrently, which is challenged in this appeal.

(2.) IT is necessary to mention here that one Kathiravan also allegedly joined the appellants herein in committing the said offences, since he was absconding, the case against him was split-up and the trial Court proceeded against the appellants herein. For the sake of convenience, the appellants shall hereafter be referred to as A1, A2 and A3 respectively as arrayed by the trial Court.

(3.) PW18, the doctor, who conducted postmortem on the body of the second deceased has issued Ex.P24, post-mortem certificate and the details of the same is mentioned below: