MOHAMMED NIYAS Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) MOHAMMED Niyas/a. 1 and Ibdiagar Ahmad/a. 2, the appellants herein were convicted for the offences under Sections 302 r/w. 34 and 380 I. P. C. for having murdered one Loganathan on 2-10-2000 at 1. 30 a. m. Challenging the same, this Appeal has been filed by both the accused.

(2.) THE case of the prosecution in brief, is as follows:-

(3.) DURING the course of trial, on the side of prosecution, P. Ws. 1 to 10 were examined, Exs. P. 1 to P. 29 were filed and M. Os. 1 to 12 were marked.