RAMAN Vs. STATE

JUDGEMENT

(1.) A-1 Karuppiah is the appellant in C.A.No. 130 of 1990. A-2 Sakthivel is the appellant in C.A.No.793 of 1989. A-3 Raman and A-4 Madasamy are the appellants in C.A.No.648 of 1988. They were tried by the Principal Sessions Judge, Ramanathapuram for the offence under Sec.302 read with 34, I.P.C. and sentenced to under go life imprisonment.

(2.) AS these three appeals arise out of the single impugned judgment, a common judgment is being pronounced.

(3.) IN brief, Mr.Packiaraj, the learned counsel for the appellant, would submit that the prosecution has not placed its case with clean hands and as such, the identification of the appellants 2 to 4 has not been legally established by the prosecution and therefore, the appellants are liable to be acquitted by giving the benefit of doubt.