SAMPATH AND ORS. Vs. STATE

JUDGEMENT

(1.) The appellants are arrayed as A1 and A2 in SC. No. 9/2009 on the file of the Sessions Judge, Thiruvarur, and they were charged, tried and convicted for the offence u/s. 302 read with 34 IPC and were imposed with sentence of rigorous imprisonment for life and to pay a fine of Rs. 50,000/ - each, with a default sentence of three years rigorous imprisonment. Challenging the said conviction and sentence, they have filed the present appeal.

(2.) The facts leading to the filing of this appeal, briefly narrated, are as follows: -

(3.) The Trial Court on consideration of the oral and documentary evidence and other materials placed before it, has convicted the appellants/accused for the offence u/s. 302 read with 34 IPC and sentenced them as mentioned above. Challenging the legality of the said conviction and sentence, the appellants/accused is before this Court with this appeal.