CHINTHAMADHAR JEBAMANI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Accused Nos. 1 and 2, aggrieved by their conviction and sentence came forward with these appeals.

(2.) The brief facts are:

(3.) Upon committal, the learned Sessions Judge, Tirunelveli, framed a charge under Section 302 read with Section 34 of the Indian Penal Code, (two counts) against accused 1 and 2. The accused when questioned as respects the charges framed against them denied the same and claimed to be tried.