LAKSHMANAN Vs. STATE

JUDGEMENT

(1.) (Prayer: This criminal appeal has been preferred under Section 374(2) Cr.P.C. against the judgment of the learned Principal Sessions Judge, Villupuram, Villupuram District made in S.C.No.164 of 2005, dated 25.04.2008.) Challenge is made to the judgment of the Principal Sessions Division, Villupuram made in S.C.No.164 of 2005, whereby the appellants herein stood charged under Section 302 r/w S.34 IPC, tried and found guilty as per the charges and awarded life imprisonment each and to pay a fine of Rs.2000/- each, in default to undergo three months R.I.

(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.