RAMESH Vs. STATE

JUDGEMENT

(1.) Nagendran and Ramesh are accused Nos. 1 and 2 respectively in Sessions Case No. 316/ 1998 on the file of the V Additional Sessions Court, Chennai and they have been convicted for the offences punishable under Sections 341 and 302 read with 34, I.P.C. and each were sentenced to undergo rigor - ous imprisonment for 10 years for the offence under Sections 302 read with 34, I.P.C. and simple imprisonment for one month each for the offence under Section 341, I.P.C. The other accused A-3 and A-4 were acquitted.

(2.) The facts leading to conviction, are as follows:

(3.) During the course of trial, P.Ws. 1 to 19 were examined. Exs. P-1 to P-30 were filed and M.Os. 1 to 19 were marked.