ANBAZHAGAN; ARUNAGIRI Vs. STATE

JUDGEMENT

(1.) Appellants are the accused 1 and 2 in S.C.No.57/2012 on the file of the learned III Additional District and Sessions Judge, Kallakurichi, Villupuram. First accused was charged and tried for the commission of offence under Section 302 IPC and second accused was charged and tried for the commission of offence under Section 302 r/w. 34 IPC. The trial Court, vide impugned judgment dated 12.02.2013, convicted both of them and imposed the sentence of imprisonment for life with a fine of Rs.1,000/- in default to undergo one month simple imprisonment for each of the accused. Challenging the legality of the said conviction and sentence, the present appeal has been filed.

(2.) Facts briefly stated, necessary for the disposal of this appeal are as follows:

(3.) Mr.Kaithamalai Kumaran, learned counsel appearing for the appellants made the following submissions: