VELDURAI Vs. STATE OF T.NADU

JUDGEMENT

(1.) The appellant stands convicted under Section 302 read with Section 120-B IPC and sentenced to imprisonment for life.

(2.) The occurrence took place on 31.12.2004 wherein deceased 'Aladi Aruna' who was an Ex-Minister of the Government of Tamilnadu and 'Ponraj' were killed. In all nine persons were sent up for trial on the main charge of murder out of whom the trial court convicted two accused (A-2 and A-3). They were sentenced to death.

(3.) On appeal, the Madras High Court confirmed the conviction of A-2 and A-3 but converted the sentence to imprisonment for life. The High Court also reversed the acquittal of the appellant, apart from two other accused, who were acquitted by the Trial court, that is A-4 and A-7.