APPU ALIAS KARUPPANNAN Vs. STATE

JUDGEMENT

(1.) THIS is an appeal filed by the appellants/a1 to A3 challenging the conviction and sentence passed by the learned Principal Sessions Judge, Salem District made in S. C. No. 172 of 1999 dated 30. 4. 1999, convicting the accused 1 to 3 for the offence punishable under section 304 part-II read with 34 IPC and sentencing them to undergo 4 years rigorous imprisonment.

(2.) THE brief facts that led to the filing of this appeal are as follows:-

(3.) IN order to prove the case, the prosecution, examined P. Ws. 1 to 12 and marked Exs. P-1 to p-13 and M. Os. 1 to 3 series.