SENTHIL Vs. STATE

JUDGEMENT

(1.) The criminal appeal is preferred by the appellants aggrieved by the judgment of conviction passed against them in S.C. No. 47 of 2009 by the learned Principal Sessions Judge, Namakkal.

(2.) The appellants were tried for offence under sec. 302 r/w. 34 IPC. The trial court after appreciating the evidence, held them guilty for offence under sec. 304 IPC. Challenging the said finding of the trial Court, this Criminal Appeal is filed by the appellants.

(3.) The case of the prosecution, is as follows:-