- (1.) Leave granted.
(2.) Challenge in this appeal is to the order passed by a Division Bench of the Kerala High Court, dismissing the appeal filed by the appellants who were described as A2 and A3 indicating their position before the trial court, while allowing the appeals filed by the two other accused persons (A1 and A4).
(3.) The conviction of the appellants for offence punishable under Section 302 read with Section 34 of the Indian Penal Code, 1860 (in short the 'IPC') and sentence of imprisonment for life and a fine of Rs.20,000/- with default stipulation was upheld.;