RAJENDRAN Vs. STATE

JUDGEMENT

(1.) APPELLANTS/A-1 to A-5 have been convicted by the trial Court for the offences under Sections 147,148,302 read with 149,323,324,326 and 302 IPC. Challenging the same, this appeal has been filed.

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

(3.) WE have carefully considered the submissions made by the learned counsel on either side and gone through the records.