VELLAIKANNU Vs. STATE

JUDGEMENT

(1.) Vellaikannu, the accused was convicted for the offences under Sections 324 and 302 I.P.C. and sentenced to undergo life imprisonment. Hence, the appeal.

(2.) The facts leading to conviction, are as follows:-

(3.) Mr. K.V.Sridharan, learned counsel appearing for the appellant/accused would take us through the entire evidence available on record and contend as follows:-