RAJAMANI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The appeal is against the judgment of the Court of Session, Ramanatha puram at Madurai in Sessions Case No. 87 of 1983 finding the appellants accused 1 and 2 guilty under section 302 read with section 34, I.P.C., convicting them thereunder and sentenein,i them to suffer imprisonment for life.

(2.) The accused stood charged under section 302 read with section 34, I.P.C. in that on 3.4.1982 at about 3.30 a.m. in Panduvarpatti village they committed murder of one Mariappan by cutting him with aruvals all over the body in furtherance of their common intention.

(3.) The accused denied the charge and pleaded not guilty.