GIRI @ VELLINGIRI Vs. STATE,

JUDGEMENT

(1.) The appellants, who were arrayed as A1, A3 and A4 on the file of I Additional District and Sessions Court, Coimbatore in S.C.No.1107 of 2015, were found guilty of the offences punishable under Sections 302 and 201 IPC and were sentenced as under.

(2.) Case of the Prosecution:

(3.) Before the trial Court, the prosecution has examined 24 witnesses while marking Exs.P.1 to P.40 and M.Os.1 to 10.