GURU Vs. STATE

JUDGEMENT

(1.) THIS appeal challenges a judgment of the Additional Sessions Division, Fast Track Court No. V, Coimbatore at Tirupur, made in S. C. No. 252 of 2006 whereby these appellants as A-1 and A-2 respectively along with three others shown as A-3 to A-5, stood charged as follows: a-1 under Sections 302 and 148 of IPC. A-2 to A-5 under Sections 147 and 302 read with 149 of IPC.

(2.) ON trial, A-1 was found guilty under Sections 148 and 302 of IPC and awarded three years Rigorous Imprisonment and life imprisonment respectively, and A-2 was found guilty under Sections 147 and 302 read with 149 of IPC and awarded two years Rigorous Imprisonment and life imprisonment respectively.

(3.) THE short facts necessary for the disposal of this appeal can be stated thus: