KORA NAGARAJ Vs. STATE

JUDGEMENT

(1.) THE judgment shall govern these two appeals, namely C.A.Nos.1248 and 1282 of 2004. THE first one is brought forth by A-4 and the second one is brought forth by A-1 to A-3, A-5 and A-6.

(2.) THE appellants, six in number, have challenged the judgment of the learned I Additional Sessions Judge, Dharmapuri @ Krishnagiri made in S.C.No.178 of 2003, whereby they stood charged as follows: Charges:

(3.) ADDED further the learned Senior counsel that identification parade was conducted, but P.W.2 did not participate in the same that P.W.1 has participated in the identification parade and he has identified A-4 and A-5 that the identification parade was conducted only on 23.11.2000 that the police claims that the accused were arrested on 8.10.2000 itself and thus, there was a long delay, which remains unexplained that when all the accused persons were produced before the Magistrate for identification parade, they have made a complaint that they were all shown to the witnesses already that the accused were shown to the witnesses before the identification parade would be suffice to reject the identification parade proceedings.