SURESH @ SURESHKUMAR Vs. STATE

JUDGEMENT

(1.) The appellants are A.1 and A.2 in S.C.No.26 of 2016 on the file of the learned Sessions Judge, Fast Track Mahila Court, Karur and they stood charged and tried for the commission of the offences under Sections 364 and 302 I.P.C. The trial Court, vide impugned judgment dated 09.11.2016, has found them guilty of both the charges and convicted each of them to undergo rigorous imprisonment for life and to pay a fine of Rs.1,000/- (Rupees One Thousand only), in default, to undergo simple imprisonment for one month and the sentences of imprisonment imposed on them were ordered to run concurrently and they were also granted set off under Section 428 Cr.P.C. The appellants/A.1 and A.2 aggrieved by the conviction and sentence awarded vide impugned judgment, had filed this appeal.

(2.) Facts leading to the present appeal, relevant for the disposal and briefly narrated, are as follows:

(3.) Mr.M.Karunanithi, learned Counsel for the first appellant/A.1 and Mr.C.M.Arumugam, learned Counsel for the second appellant/A.2 made the following submissions: