RAMASAMY Vs. STATE REP BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The appellants herein are arrayed as A-1 and A-2 in S.C.No.234 of 2010 on the file of the learned Additional District and Sessions Court [Fast Track Court No.II], Salem. They stood charged for the offence under Section 302 r/w 34 of IPC. The accused denied the charges and opted for trial. Therefore, they were put on trial on the charges. After full-fledged trial, the learned Additional District and Sessions Judge, found them guilty of offence under Section 304(2) r/w 34 of IPC. The accused were accordingly convicted and sentenced to undergo 10 years rigorous imprisonment with a fine of Rs. 10,000/- each, in default to undergo one year rigorous imprisonment. Challenging the conviction and sentence, the accused are before this Court with the present Criminal Appeal.

(2.) The case of the prosecution in brief, is as follows:-

(3.) When the appeal is taken up consideration, I have heard the arguments advanced by Mr.B.Vasudevan, learned counsel appearing for the appellants, Mr.G.Ramar, learned Government Advocate [Criminal Side] appearing for the State and also perused the records carefully.