OBILIAPPA; MUNISAMY Vs. STATE

JUDGEMENT

(1.) The appellants are the accused Nos.1 and 2 in S.C. No. 60 of 2011 on the file of the learned Additional District & Sessions Judge, Krishnagiri District, at Krishnagiri. They stood charged for the offence under Section 302 IPC. By judgment, dated 19.04.2013, the Trial Court convicted the 1st accused under Section 302 r/w. 34 IPC and the 2nd accused under Section 302 IPC and sentenced each of them to undergo imprisonment for life for their respective offence and to pay a fine of Rs.1000/- each, in default to undergo simple imprisonment for six months each. Challenging the said judgment of conviction and sentence, dated 19.04.2013, the appellants are before this Court with this Criminal Appeal.

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

(3.) We have heard Mr.K.Selvarajangan, the learned counsel appearing for the 1st appellant; Mr.Franklin, the learned counsel appearing for the 2nd appellant; Mr.M.Maharaja, the learned Additional Public Prosecutor appearing for the State; and we have also perused the records carefully.