PERIA RAJENDRAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS judgment shall govern these two appeals in Cri. A. Nos. 1179/2002 and 551/2004.

(2.) THESE two appeals are preferred by A-1 and A-2 respectively in S. C. No. 191 of 2000 wherein they stood charged namely A-1 and A-2 under Section 120 (b) of I. P. C. , A-2 under Section 451 of I. P. C. , A-1 under section 302 read with 109 of I. P. C. , A-2 under Section 302 of I. P. C. and A-1 and A-2 under Section 398 of I. P. C. , and on trial, they were found guilty and sentenced to life imprisonment along with fine under Section 120 (b) of I. P. C. , life imprisonment along with fine under Section 302 read with 109 and 302 of I. P. C. respectively, and 7 years rigorous imprisonment along with fine under section 398 of I. P. C. , and A-2 was sentenced to 3 years rigorous imprisonment along with fine under Section 451 of l. P. C.

(3.) THE short facts necessary for the disposal of these appeals can be stated thus :