EEYAKKARA PALANI Vs. STATE

JUDGEMENT

(1.) A-2 Palani, the appellant herein along with A-1 Thirunavukkarasu was tried for the offences under Sections 302 and 324 I.P.C. Ultimately, they were convicted by the trial Court for the said offences. Though A-1 was convicted for the offences under Sections 302 and 324 I.P.C. by the trial Court, he has not chosen to file appeal, A-2 Palani alone has filed this appeal, challenging his conviction for the offence under Section 302 I.P.C.

(2.) Brief facts of the case are as follows:-

(3.) During the course of trial, P.Ws.1 to 20 were examined, Exs.P-1 to P-19 were filed and M.Os.1 to 10 were marked.