DHAMODHARAN Vs. STATE

JUDGEMENT

(1.) CHALLENGING the Judgment dated 23/8/2006 of the learned First Additional Sessions Judge, Tirunelveli, Tirunelveli District in finding the appellants 1 and 2 guilty under sections 302 and 341 IPC and sentencing them to undergo life imprisonment and to pay a fine of Rs. 10,000. 00 each and in default to undergo six months rigorous imprisonment for the offence under section 302 IPC and sentenced to pay a fine of Rs. 500/- each and in default to undergo one month simple imprisonment for the offence under section 341 IPC, 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 22 were examined, Exs. P. 1 to 16 were marked and M. Os. 1 to 12 were produced on the side of the prosecution.