RAMESH Vs. STATE

JUDGEMENT

(1.) THE appeal is directed at the instance of both the appellants, who were tried as A-1 and A-2 respectively in S.C.No.306 of 2006 on the file of the learned Additional District and Sessions Judge (Fast Track Court No.I) Coimbatore. By a judgment dated 5.1.2007, the learned Sessions Judge found both the accused guilty of the offence under Section 302 read with 34 IPC and sentenced them to undergo life imprisonment and also to pay a sum of Rs.1,000/- each, in default to undergo simple imprisonment for three months. THE legality of the said judgment is put in issue in this appeal.

(2.) THE prosecution case in brief is as follows:-

(3.) P.W.12, the Civil Surgeon attached to the said hospital, commenced post-mortem at 4.30 p.m., on the body of the deceased and she noted the following injuries:-