R. PUGHAZHENTHI AND ORS. Vs. STATE

JUDGEMENT

(1.) The appellants are the accused Nos. 1 and 2 in S.C. No. 194 of 2011 on the file of the learned II Additional Sessions Judge, Tiruvallur at Poonamallee. They stood charged for the offence under Sec. 302 IPC. By judgment, dated 19.07.2012, the Trial Court convicted them under Sec. 302 IPC and sentenced them to undergo imprisonment for life each and to pay a fine of Rs. 5,000/ - each, in default to undergo simple imprisonment for one year. Challenging the said judgment of conviction and sentence, dated 19.07.2012, the accused Nos. 1 and 2 are before this Court with these appeals.

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

(3.) I have heard Mr. A. Raghunathan, the learned senior counsel for the appellant in Crl.A. No. 551 of 2012; Mr. V. Paarthiban, learned counsel for the appellant in Crl.A. No. 613 of 2012; Mr. M. Maharaja, learned Additional Public Prosecutor appearing for the State; and I have also perused the records carefully.