RAJAPANDI; BALARAMAN Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is directed against the conviction and sentence imposed by the learned I Additional Sessions Judge, Madurai, dated 02.12.2008, made in S.C.No.237 of 2008, on the appellant/A1 and A4.

(2.) The case of the prosecution is as under:-

(3.) In the early morning, P.W.1 found him dead. She informed it to P.W.8- Veluchamy, the Village Assistant. P.W.8 in turn informed the same to P.W.7- Arichandran, the Village Administrative Officer. P.W.8 informed about the occurrence to police. P.W.6-Ramaraj, who is working in the Tamil Nadu Electricity Board, P.W.4-Dhanasekaran and P.W.5-Ramuthai are the residents of Senkapadai.