SUNDARAM Vs. STATE

JUDGEMENT

(1.) THESE three appellants who were accused Nos. 2, 3 and 5 in Sessions Case No. 203 of 1988 before the Court of Session, Madurai Division, Madurai and who have been convicted under Ss. 302, 324 and 324 of the Indian Penal Code respectively and sentenced A2 to undergo imprisonment for life and rigorous imprisonment for one Year against A.3 and A.5 have filed this appeal challenging the said conviction and sentence.

(2.) THEY were tried alongwith other ten accused on various charges.

(3.) ACCUSED Nos. 2, 3 and 4 are the sons of Accused No. 1. Accused No. 5 is the son of Accused No. 6. Accused No. 7 is the son -in -law of Accused No. 1. Accused No. 13 is the wife of Accused No. 1.