LOGU ALIAS LOGANATHAN Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) LOGANATHAN (A-1), Devendran (A-2) and Sivakumar (A-3)/ appellants herein were tried and convicted for the offence under Section 302 read with 34 IPC. Challenging the same, these two separate appeals have been filed.

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

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