MANIKANDAN ALIAS KALAPPAI MANI ALIAS KARUPPU Vs. STATE

JUDGEMENT

(1.) THE first accused in a case of murder in S.C.No.611 of 2001 on the file of the learned First Additional District Sessions Judge-cum-Chief Judicial Magistrate, Madurai, who stood charged along with the other ranked as A-2 under Section 302 r/w S.34 IPC, found guilty as per the charge and awarded life imprisonment, has challenged the judgment of conviction and sentence before this Court.

(2.) THE short facts necessary for the disposal of this appeal can be stated thus:

(3.) ADDED further the learned counsel that there was no identification parade conducted in respect of A-1, but, it was conducted to A-2 and under these circumstances, the lower court should have considered all the aspects of the matter, but it has erroneously found the appellant/accused guilty and awarded life imprisonment, which is the subject matter of challenge before this Court.