CHINNASAMY ALIAS CHINNAN AND ANOTHER Vs. STATE, REPL. BY INSPECTOR OF POLICE KOMARAPALAYAM POLICE STATION, SALEM DISTRICT

JUDGEMENT

(1.) THE appellants are A -1 and A -2. The first appellant (A -1) Chinnasamy @ Chinnan was convicted for the offence under Section 302, IPC simpliciter and sentenced to undergo life imprisonment. The second appellant (A -2) Guna as convicted for the offence under Section 302 read with 109 IPC and sentenced to undergo life imprisonment. Challenging the said conviction and sentence, this appeal has been filed.

(2.) SHORT facts relevant for the disposal of the appeal are as follows :

(3.) THE trial Court framed charge against A -1 under Section 302, IPC and A -2 under Section 302 read with 109, IPC.