SELVAKUMAR Vs. STATE

JUDGEMENT

(1.) This judgment shall govern these two appeals, namely, Crl. A. Nos. 152 of 2009 and 629 of 2009.

(2.) Both the appeals challenge a judgment of the Additional Sessions Division (Fast Track Court No. I), Salem, made in S.C. No. 292 of 2008, whereby both the appellants as A-1 and A-2 stood charged, tried and found guilty as follows: Accused Charges Findings Sentence A-1 Section 302 IPC Guilty Life imprisonment and to pay a fine of Rs. 1,000/-, i/d to undergo six months R.1. A-2 Section 302 read with 34 IPC Guilty Life imprisonment and to pay a fine of Rs. 1,000/-, i/d to undergo six months R.1.

(3.) The necessary facts for the disposal of both the appeals can be stated thus: