JOHN ANTHONISAMY Vs. STATE

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned final judgment and order dtd. 22/7/2016 passed by the High Court of Judicature at Madras in Criminal Appeal No. 171/2015, by which, the High Court has dismissed the said appeal preferred by the appellant herein - original accused No. 1 and has confirmed the conviction and sentence imposed by the learned Trial Court for the offences punishable under Sec. 302 read with Sec. 201 of the IPC, the original accused No. 1 has preferred the present appeal.

(2.) The prosecution case is elaborately stated by the High Court in the impugned judgment in paragraph 2. As per the case of the prosecution, the deceased was employed as a driver by PW-1 to drive a taxi owned by him. On 26/6/2006 at about 06.30 a.m., the deceased left his house after informing his wife. That thereafter, he did not return.

(3.) Ms. N.S. Nappinai, learned counsel has appeared on behalf of the appellant - accused and Dr. Joseph Aristotle S., learned counsel has appeared on behalf of the State.