SAMSUDHEEN AND ORS. Vs. STATE

JUDGEMENT

(1.) Criminal Appeal No.673 of 2017 has been filed by the appellants, who have been arrayed as A1 and A2 whereas Criminal Appeal No.724 of 2017 is by A3. The appellants 1 to 3 have been convicted forthe offence punishable under Section 120-B read with 302 IPC and sentenced to undergo life imprisonment with a fine of Rs.1000/- each, in default to undergo one month simple imprisonment and appellants 1 and 2 have been convicted for the offences punishable under Sections 364, 328, 302, 404 and 201 read with 302 IPC and sentenced to undergo life imprisonment under Sections 364 and 302 IPC (each); 10 years RI(each) under Section 328 IPC; 3 years (each) under Section 404 IPC and 7 years(each) u/s 201 r/w302 IPC IPC and pay a total fine of Rs.5,000/- each ( each sentence Rs.1000/-) and in default to undergo one month simple imprisonment on each sentence; and the third accused has been convicted for the offences punishable under Section 364 r/w 109 and 302 r/w 109 IPC and sentenced to undergo life in both the offences and imposed a fine of Rs.1000/- in both the sections (total Rs.2000/-)and in default to undergo one month S.I., in both the offences.

(2.) Prosecution case in brief:

(3.) Evidence of Witnesses:-