PALANI Vs. STATE

JUDGEMENT

(1.) A1 and A3 in the Sessions Case No. 89 of 2008, on the file of the learned Principal Sessions Judge, Krishnagiri, are challenging their conviction and sentence.

(2.) The trial Court, while acquitting A-2 from a charge under Sec. 201 r/w Sec. 302 I.P.C. convicted and sentenced the appellants/A-1 and A-3 as under: <IMG>JUDGEMENT_242_LAWS(MAD)2_2016.jpg</IMG> The sentences awarded to A-1 were directed to run concurrently. The accused have paid the fine amounts.

(3.) Briefly the case of the prosecution may be put as under: