JAYABAL Vs. STATE

JUDGEMENT

(1.) Jayapal (A1) was convicted for the offences under Sections 302 and 307 r/w 34 I.P.C. and sentenced to undergo life imprisonment and five years R.I. respectively.

(2.) Saravanan (A2) and Siva @ Sivakumar (A3) were convicted for the offences under Sections 302 r/w 34 and 307 I.P.C. and each sentenced to undergo life imprisonment and five years R.I. respectively. Challenging the same, this appeal has been filed.

(3.) Originally, four accused were tried for these offences. At the commencement of trial, A.2 Selvam absconded. Therefore, the case has been split up in respect of these three accused and they were tried arraying them as A.1 to A.3.