KARUPPIAH ALIAS BOSAN Vs. STATE

JUDGEMENT

(1.) A-1 was convicted for the offences under Section 364, 404, 201 read with 302 and 302 read with 114 I.P.C. and A-2 was convicted for the offences under Sections 364, 302, 404 and 201 read with 302 I.P.C. Aggrieved by the above conviction, both the accused have preferred this appeal.

(2.) The prosecution case in brief is as follows:

(3.) . During the course of trial, the prosecution examined 16 witnesses, filed 40 exhibits and produced 32 Material Objects.