MURUGESAN Vs. STATE

JUDGEMENT

(1.) CHALLENGE is made to the judgment of the Additional Sessions Judge, Dharmapuri in S.C.No,95 of 2007 whereby the first appellant/first accused was tried, stood charged and found guilty under Section 302 IPC read with 34 IPC and sentencing him to undergo life imprisonment and to pay a fine of Rs.1000/- in default to undergo one year RI and he was also found guilty under Section 201 IPC and sentencing him to undergo 3 years R.I and to pay a fine of Rs.1000/- in default to undergo three months R.I. and the second accused found guilty under Section 302 IPC and sentencing her to undergo life imprisonment and to pay a fine of Rs.1000/- in default to undergo one year RI and she was also found guilty under Section 201 read with 109 IPC and sentencing her to undergo 3 years R.I and to pay a fine of Rs.1000/- in default to undergo three months R.I. with the further direction to run the sentences concurrently by each accused.

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

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