MUTHU PANDI Vs. STATE

JUDGEMENT

(1.) THIS appeal is directed against the judgment of the second Additional Sessions Court dated 30.1.2002 made in S.C.No.472/1999 whereby both the appellants stood charged for the offence under Section 302 r/w 34 IPC, tried and found guilty on trial and awarded life imprisonment along with a fine of Rs.3,000/- with a default sentence of one year rigorous imprisonment.

(2.) THE short facts necessary for the disposal of the appeal can be stated thus:

(3.) AFTER hearing the arguments advanced by both sides, and on scrutiny of the materials, the trial Court found both the appellants/accused guilty as per the charge and each of them awarded life imprisonment and directed to pay a fine of Rs.3,000/- in default to undergo one year rigorous imprisonment, which is the subject matter of challenge before this court.