BABBY @ SRINIVASAN AND OTHERS Vs. STATE REP. BY THE INSPECTOR OF POLICE, TAMBARAM POLICE STATION, TAMBARAM

JUDGEMENT

(1.) The appellants, four in number, were tried before the learned Sessions Judge, Chengalpattu for an offence under Sec. 302 read with 34 I.P.C. The allegation in the charge is that on the night of 19/20-7-1988 between 1.30 and 4.30 a.m. they beat the deceased Ramamurthy with iron rod and sticks indiscriminately, as a result of which the said Ramamurthy died. The learned Sessions Judge convicted all. the appellants and sentenced them to suffer imprisonment for life. Hence, this appeal.

(2.) In this judgment the appellants 1 to 4 will be referred to as A-1 to A-4 for the sake of convenience.

(3.) The case of the prosecution is this: