KRISHNAMURTHY AND ANOTHER Vs. STATE

JUDGEMENT

(1.) A .1 and A.3 in S.C. No. 129 of 2007 on the file of the learned I Additional Sessions Judge (PCR), Thanjavur, are the appellants.

(2.) THERE were totally five accused and the trial Court vide judgment dated 30.11.2007 in S.C.No. 129 of 2007 had convicted A.1 to A.3 as hereunder:

(3.) THE case of the prosecution is that the deceased namely Venkatesan and Sakunthala (D.1 and D.2) were retired teachers and they were residing as tenants under P.W.15 -Thamilselvan, landlord for some period. In a portion of the premises, in which the deceased were living, A.1 was having an electrical repair shop.