M.SUBRAMANI Vs. STATE

JUDGEMENT

(1.) Accused Nos.1 to 3 in S.C.No.103 of 2015 on the file of the IV Additional District and Sessions Judge, Madurai, are the appellants in these appeals. They stood charged and tried for the commission of the offences under Ss. 341 and 302 read with Sec. 34 I.P.C. and vide impugned judgment dtd. 15/9/2017, they were found guilty for the commission of the offence under Sec. 302 read with Sec. 34 I.P.C. and were convicted to undergo rigorous imprisonment for life and to pay a fine of Rs.2,000.00 (Rupees Two Thousand only) each, in default, to undergo simple imprisonment for three months. However, they were not found guilty of the charge framed under Sec. 341 I.P.C. and were acquitted under Sec. 235(i) Cr.P.C. The appellants herein/A.1 to A.3 aggrieved by the conviction and sentence awarded vide impugned judgment, have filed the present Criminal Appeals.

(2.) Facts leading to the filing of the present appeals, briefly narrated and necessary for the disposal of these appeals, are as follows:

(3.) Mr.T.Lajapathi Roy, learned Counsel for the appellants/A.1 to A.3 made the following submissions: