LAKSHMANAN AND ANOTHER Vs. STATE

JUDGEMENT

(1.) CHALLENGING the Judgment dated 28.02.2006 of the learned Principal Sessions Judge, Virudhunagar District at Srivilliputhur in finding the appellants 1 and 2 guilty under Section 302 read with 34, IPC and sentencing them to undergo life imprisonment, the appellants have preferred this appeal.

(2.) THE brief facts of the prosecution case are as follows:

(3.) BEFORE the Trial Court, P.Ws.1 to 12 were examined, Exs.P.1 to 16 were marked and M.Os.1 to 10 were produced on the side of the prosecution.