SAMIKKANNU AND RAVI @ RAVICHANDRAN Vs. STATE

JUDGEMENT

(1.) The challenge in this appeal is as against the judgment dated 29.03.2001, passed in S.C. No. 322 of 2000, by the learned I Additional Sessions Judge cum Chief Judicial Magistrate, Madurai, whereby the appellants two in number were found guilty for the offences punishable under Section 302 read with Section 34 I.P.C and sentenced to undergo life imprisonment.

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

(3.) Advancing the arguments on behalf of the appellants, Mr.M.R.Sreenivasan, learned Counsel for the appellants made the following submissions: