- (1.) Leave granted.
(2.) Heard learned counsel for the parties.
(3.) Appellants call in question legality of the judgment rendered by a Division Bench of the Madras High Court confirming conviction of each of the appellants and imposition of sentence as done by the learned Additional Sessions Judge Vellore. While appellant Nos.1 and 2 were convicted for offence punishable under Section 302 of the Indian Penal Code, 1860;