ANBUSELVI ALIAS SELVI Vs. STATE

JUDGEMENT

(1.) THIS judgment shall govern these two appeals C.A.No.1120/2007 by A-2 and C.A.No.502 of 2008 by A-1.

(2.) THESE two appellants stood charged, tried under Sections 120(B), 302 read with 109 and 392 read with 397 of IPC, found guilty as per the charges and awarded life imprisonment for charges no.1 and 2 and seven years Rigorous Imprisonment for the third charge.

(3.) ADVANCING arguments on behalf of the appellants, the learned Counsel Ms.Jayasri Baskar made the following submissions: