SRINIVASAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE appellants are A1 to A3. They were convicted for the offence under Sections 341, 307 and 302 I. P. C. Challenging the same, this appeal has been filed.

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

(3.) WE have heard Mr. Malarvannan, learned counsel for the appellants and Mr. E. Raja, learned Additional Public Prosecutor for the respondent State.