CHINNAYYAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE appellants are A-1 and A-2 who have come forward with this appeal challenging their conviction and sentence passed by the learned Sessions Judge, Karur, in S. C. No. 56 of 2003 dated 14. 10. 2003, convicting them under Section 302 I. P. C. and sentencing them to undergo imprisonment for life and also imposing a fine of Rs. 1,000/-, in default, to undergo one year rigorous imprisonment. There are four accused in this case and the learned Trial Judge disbelieving the case of the prosecution acquitted A-3 and A-4.

(2.) THE brief facts of the prosecution case, as projected by the prosecution during trial, are as follows:

(3.) A cut injury on the left. ankle joint 10 cm x 4 cm x 3 cm. Ex. P. 13 is the Accident Register issued by the Doctor, P. W. 11.