APPADURAI Vs. STAT OF TAMIL NADU

JUDGEMENT

(1.) APPADURAI (Accused No. 1) and Rajagopal (Accused No. 2) have been convicted for an offence punishable under section 302 read with section 34 I. P. C. Challenging the same, this appeal has been filed.

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

(3.) ON the side of the prosecution, P. Ws. 1 to 13 were examined and Exs. P. 1 to P. 21 and M. Os. 1 to 5 were marked.