MANI ALIAS MANIKANDAN Vs. STATE

JUDGEMENT

(1.) (These criminal appeals are preferred under Section 374(2) Cr.P.C against the judgment of the learned Principal Sessions Judge, Chengalpattu made in S.C.No.210 of 2003, dated 29.01.2004.) This judgment shall govern these three appeals, namely C.A.Nos.346 and 444 of 2004 and 721 of 2006. C.A.No.346 of 2004 is brought forth by A-2, C.A.No.444 of 2004 is preferred by A-3 and C.A.No.721 of 2006 is filed by A-1.

(2.) THE appellants, three in number, have brought forth these appeals challenging the judgment of the learned Principal Sessions Judge, Chengalpattu made in S.C.No.210 of 2003, whereby they stood charged, tried and found guilty under Section 302 r/w S.34 IPC and awarded with life imprisonment each and to pay a fine of Rs.1000/- each, in default to undergo 6 months rigourous imprisonment.

(3.) THE Court has paid its anxious consideration on the submissions made.