LAWS(MAD)-2003-1-165

SELVAM Vs. STATE

Decided On January 27, 2003
SELVAM Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) A-1 was convicted for the offence under Section 148 I.P.C. and sentenced to pay fine of Rs.500/-. A-1 and A-2 were convicted for the offence under Section 302 I.P.C. and sentenced to undergo life imprisonment. A-3 was convicted for the offence under Section 341 I.P.C. and sentenced to pay fine of Rs.300/-. A-4 was convicted for the offence under Section 302 read with 34 read with 109 I.P.C. and sentenced to undergo life imprisonment. A-2 to A-6 were convicted for the offence under Section 147 I.P.C. and sentenced to pay fine of Rs.250/-. A-4 to A-6 were also convicted for the offence under Section 323 I.P.C. and sentenced to pay fine of Rs.300/-. Challenging the said conviction and sentence, the appellants/A-1 to A-6 have filed this appeal.

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

(3.) During the course of trial, P.Ws.1 to 14 were examined, Exs.P-1 to P-17 were filed and M.Os.1 to 11 were marked.