KARUPPANNAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS appeal is directed against the Judgment dated 6-10-1998 in S. C. No. 3 of 1997, passed by the ivadditional Sessions Judge, Madurai District, convicting both the appellants under section 302 read with 34 IPC and sentencing them to undergo life imprisonment. The learned Judge also found A-2 guilty for the offence under Section 341 IPC, but no separate sentence was awarded.

(2.) THE brief facts, which are essential for the purpose of disposal of the appeal, are as follows :

(3.) THE prosecution, in order to substantiate its case, examined P. Ws. 1 to 11, filed exs. P1 to P17 and marked M. Os. 1 to 5.