JAGADISH AND OTHERS Vs. STATE

JUDGEMENT

(1.) The appellants are accused Nos. 1 & 2 in S.C. No. 10 of 2012 on the file of learned Principal Sessions Judge, Krishnagiri. They stood charged for the offences under Sections 302 & 380 I.P.C.. By judgment dated 25.11.2012, the Trial Court convicted the accused under both the charges and sentenced each one of them to undergo imprisonment for life, to pay a fine of Rs.5000/-, in default to undergo rigorous imprisonment for six months for the offence under Section 302 I.P.C. and to undergo rigorous imprisonment for 5 years and to pay a fine of Rs.2000/-, in default to undergo rigorous imprisonment for six months for the offence under Section 380 I.P.C. Challenging the said conviction and sentence, the appellants are before this Court with this appeal.

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

(3.) We have heard the learned counsel appearing for the appellants and the learned Additional Public Proseuctor appearing for the State and we have also perused the records carefully.