KUMAR @ SIVAKUMAR; KUNJAN @ THANGARAJ; MANIVEL Vs. STATE

JUDGEMENT

(1.) The appellants are accused Nos. 1 to 3 in S.C. No. 10 of 2012 on the file of II Additional District and Sessions Judge, Salem. They stood charged for the offences under Sections 449, 302 r/w 34 and 404 I.P.C. By judgment dated 19.10.2012, the Trial Court convicted them under all the three charges and sentenced each one of them to undergo rigorous imprisonment for 10 years and to pay a fine of Rs.1000/-, in default to undergo rigorous imprisonment for one year for the offence under Section 449 I.P.C., to undergo imprisonment for life and to pay a fine of Rs.1000/-, in default to undergo rigorous imprisonment for one year for the offence under Section 302 r/w 34 I.P.C. and to undergo rigorous imprisonment for 3 years and to pay a fine of Rs.1000/-, in default to undergo rigorous imprisonment for 3 months for the offence under Section 404 I.P.C. Challenging the said conviction and sentence, the appellants are before this Court with these appeals.

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

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