SHAIKDURAI Vs. STATE BY ALANGULAM POLICE STATION

JUDGEMENT

(1.) CHCLLADURAI - the deceased herein was cut and butchered to death by the appellant - Shaikdurai on 23.2.1987 at about 7 a.m. at the outskirts of Kallathikulain village in a puramboke land by means of Armai. On this accusation, the appellant, who is none else than the junior paternal uncle of the deceased Chelladurai, was convicted for the offence under Section 302 of the Indian Penal Code and sentenced to undergo life imprisonment. Aggrieved against the said conviction and sentence, the present appeal has been filed by the appellant.

(2.) THE factual matrix leading to the conviction could be summarized as follows.

(3.) MR . Shanmuga Velayutham, learned counsel for the appellant took us through the entire evidence and pointed out the various infirmities found in the prosecution case.