RAMAKRISHNAN Vs. STATE REPRESENTED BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The appellants/accused were convicted for the offence u/s. 302 IPC and were sentenced to undergo life imprisonment along with a fine of Rs. 2000/- in default to undergo one year rigorous imprisonment in SC. No. 128/2015 on the file of the learned Additional District and Sessions Judge, Hosur, Krishnagiri under judgment dated 09. 01. 2018. Aggrieved over the said conviction, the present appeals came to be filed by A1 in Crl. A. No. 56 of 2018 and A2 in Crl. A. No. 56 of 2018.

(2.) For the sake of convenience, the appellants are referred to as per the rank of the accused.

(3.) Brief facts of the prosecution case is as follows:-