SIVA ALIAS SIVAKUMAR Vs. STATE

JUDGEMENT

(1.) THE appellants are the accused Nos.1 and 2 in Sessions Case No,36 of 2009 on the file of the Sessions Judge, Tiruvarur and they have preferred this appeal challenging the conviction and sentence imposed on them by judgment dated 27.4.2009 in the case. For the sake of convenience, in this Judgment, the appellants will be referred to as Accused No.1 and 2.

(2.) CHARGE under Section 302 read with 34 IPC was framed against A1 Siva alise Sivakumar and A2 Manikandan. The learned Sessions Judge found A1 Sivakumar and A2 Manikandan guilty of the charge and convicted and sentenced them to undergo imprisonment for Life each and to pay a fine of Rs.30,000/- each. In default, to undergo Rigorous Imprisonment for one year each.

(3.) BOTH the accused were examined under Section 313 Cr.P.C and they denied complicity. LW.1 Kamatchi was examined and Ex.D1 was marked on the side of the defence.