MOHANASUNDARAM Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) APPELLANTS are accused in S.C.No.405 of 2000 on the file of Additional Sessions Judge, (Fast Track Court No.3), Chengleput. By the Judgment dated 26.06.2002, the learned Additional Sessions Judge has convicted the APPELLANTS / A.1 and A.2 under Section 302 r/w 34 I.P.C. and sentenced them to undergo life imprisonment. Challenging the said conviction and sentence, this appeal has been filed.

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

(3.) WE have heard Mr. E. Raja, learned Additional Public Prosecutor.