DURAISAMY AND ORS. Vs. STATE AND ORS.

JUDGEMENT

(1.) The appellants in Crl.A. No. 478 of 2012 are accused Nos. 2 and 3 respectively in S.C. No. 252 of 2006, on the file of the I Additional Sessions Judge, Salem.

(2.) Originally, six accused were tried for the following charges: - -

(3.) The trial Court, vide judgment dated 19.7.2012, convicted A2 for the commission of offence under Sec. 302 IPC and sentenced him to undergo Imprisonment for Life and to pay a fine of Rs. 10,000/ - with a default sentence of 2 years Rigorous Imprisonment. A3 was convicted for the commission of offence under Sec. 324 IPC and sentenced to undergo two years Rigorous Imprisonment and to pay a fine of Rs. 2,500/ - with a default sentence of 6 months Rigorous Imprisonment. A1 was found not guilty for the offence under Sec. 302 read with 109 IPC; A2 to A6 not guilty for the offence under Sec. 148 IPC and A3 to A6 not guilty for the offence under Sec. 302 IPC and they were acquitted. The sentences were ordered to run concurrently and set off was also granted under Sec. 428 CrPC. A2 and A3, aggrieved by the above said conviction and sentence, had filed Crl.Rc. No. 1277 of 2012.