(1.) The appellants are accused Nos.1 to 6 (A.1 to A.6) in S.C.No.337 of 2009 on the file of Principal District and Sessions Judge, Villupuram. They stood charged for the offences under Sections 148 and 302 read with 34 IPC. During the pendency of trial, A.2-Jothy died. Thus, the charges against him stood abated. The trial Court, by Judgment dated 07.06.2016 convicted the accused 1 and 3 to 6 under Sections 148 and 302 read with 34 IPC and sentenced them to undergo rigorous imprisonment for three years for the offence under Section 148 IPC and to undergo imprisonment for life and to pay a fine of Rs.50,000/-each as against A.1, A.3, A.5 and A.6 and Rs.1,000/- for A.4, in default, to undergo six months simple imprisonment for the offence under Section 302 read with 34 IPC. Challenging the said conviction and sentence, the appellants are before this Court with this appeal.
(2.) The case of the prosecution in brief, is as follows:-
(3.) Left wrist molar aspect lacerated wound