PANDI SERVAI MUNIKALAI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) We heard Shri A. T. M. Sampath, learned Counsel for the appellant at considerable length. Notwithstanding his persuasive arguments, we find no reason to interfere with the judgment of the High court. The High court has given valid and convincing reason for reversal of the order of acquittal recorded by the learned Sessions judge, which was patently perverse and had caused serious miscarriage of justice. The learned Sessions Judge should have relied upon the dying declaration exhibit P. 4 recorded by p. W. 9, the Village Munsif and the testimony of the eye witnesses ought to have been accepted as reliable and true since there was no reason whatever to doubt their credibility.

(2.) The appeal accordingly fails and it is dismissed.