UDAYAKUMAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) CHALLENGE is made to the judgment of the Additional Sessions Division, Dharmapuri made in S.C.No.116 of 2004 whereby the first appellant herein stood charged under section 302 IPC and 307 IPC(2 counts) and the second appellant herein stood charged under sections 302 and 307 I.P.C. and on trial, the learned trial Judge found them guilty as per the charges and awarded life imprisonment for the offence under section 302 I.P.C. and three years rigorous imprisonment for the offence under section 307 I.P.C along with fine and default sentences.

(2.) THE short facts necessary for the disposal of this appeal can be stated as follows:

(3.) THE Court learned the learned Additional Public Prosecutor on the above contentions and paid its anxious consideration on the submissions made.