KARUPPASAMY Vs. STATE

JUDGEMENT

(1.) THE appellants Karuppasamy and Chinnagurusamy, who are cousins, their fathers being brothers were tried in S.C.No.246 of 1983 on the file of the IInd Additional Sessions Judge, Tirunelveli, under two charges.

(2.) THE first charge against the appellants was framed for an offence under Sec.302, Indian Penal Code read with Sec.34, Indian Penal Code, on the allegation that on 27th December, 1982 at about 9.00 A.M., at a place east of South Vandanam Village, they caused the death of Muthiah (hereinafter referred to as D.l) by cutting him with aruvals resulting in his instantaneous death.

(3.) THE trial Court found the appellants guilty of both the charges, convicted them and sentenced them to undergo imprisonment for life under each count, the sentences to run concurrently.