THANGARAJ Vs. STATE

JUDGEMENT

(1.) CHALLENGE is made to the judgment of the Principal Sessions Division, Virudhunagar District at Srivilliputtur dated 31.1.2007 made in S.C.No.97 of 2006 whereby the appellants/A.1 and A.2 stood charged and tried for the charge under Section 302 IPC and A.3 under sections 302 IPC r/w 109 IPC and found guilty as per the charges and awarded imprisonment for life.

(2.) THE short facts that are necessary for the disposal of this appeal can be stated as follows:

(3.) ADVANCING his arguments on behalf of the appellants, the learned senior counsel appearing for the appellants, would submit as follows: -