MANNAN Vs. STATE

JUDGEMENT

(1.) THIS appeal arises out of the judgment made in S.C.No.115 of 2006 by the learned District and Sessions Judge, Thiruvannamalai, convicting the first appellant/first accused for an offence under Section 302 IPC., and sentencing him to undergo life imprisonment and also to pay a fine of Rs.10,000/-, in default, to undergo rigorous imprisonment for two years and convicting the 2nd appellant/2nd accused for an offence under Section 302 r/w 34 IPC., and sentencing him to undergo life imprisonment and also to pay a fine of Rs.10,000/-, in default, to undergo rigorous imprisonment for two years.

(2.) BRIEF facts of the prosecution case are as follows:

(3.) THE learned counsel appearing for the appellants/accused argued that the trial Court erred in convicting the accused based on the testimony of PWs.1 and 2 and their presence at the scene of occurrence is highly doubtful and their evidence is unbelievable.