DAMU ALIAS DAMODHARAN Vs. STATE

JUDGEMENT

(1.) THE appellants/a-1 to A-6 were convicted for the offences under Sections 148 and 302 read with S. 34, IPC and each sentenced to undergo three years rigorous imprisonment and life imprisonment respectively, for having attacked the deceased Sukumaran on his head, resulting in his death. In addition to this, A-5 was convicted for the offence under S. 324, IPC and sentenced to undergo three years rigorous imprisonment, for having caused injury on P. W. 1 Baskar. These convictions and sentences are the subject matter of challenge before this Court in this appeal filed by all the accused, namely A-l to A-6.

(2.) SHORT facts leading to the conviction could he summarised as follows :

(3.) MR. Doraisamy, learned Senior Counsel for the appellants would elaborately take us through the entire evidence and contend that the prosecution case would fail, since the independent witnesses turned hostile and the interested witnesses have not come with clean hands and as such, the prosecution ease is liable to be rejected.