VENKATESAN; RADHAKRISHNAN Vs. STATE

JUDGEMENT

(1.) A1 and A2 in the Sessions Case in S.C.No.19 of 2008 on the file of the learned VII Additional Sessions Judge, Chennai, are the appellants.

(2.) A1 and A2 were tried for charges under Section 341, 324, 307 of IPC. The Trial Court acquitted them from the charges under Section 307 of IPC however, convicted and sentenced them as detailed below:

(3.) The case of the prosecution in brief runs as under: