SANKAR AND ANOTHER Vs. STATE

JUDGEMENT

(1.) THE appellants are A.1 and A.2 who stand convicted by the judgment dated 28.03.2007 in S.C.No.279 of 2005 by the Court of I Additional Sessions Judge, Tirunelveli.

(2.) THE Court of I Additional Sessions Judge, Tirunelveli, framed the following charges as against four accused as under:

(3.) AFTER trial, the trial Court convicted A.1 and A.2 in respect of the offences under Section 341 read with Section 34, I.P.C and under Section 302 read with Section 34, I.P.C. A.1 and A.2 were acquitted of the charge under Section 120(b), I.P.C. A.3 and A.4 were found not guilty under Section 120(b) and 302 read with Section 109, I.P.C. As against the acquittal of A.3 and A.4, the State has not preferred any appeal.