DEVENDRAN Vs. STATE

JUDGEMENT

(1.) The Appellants (A-1 to A-5) challenging the conviction under Section 302 of Indian Penal Code, have filed these appeals against the judgment dated 26.12.2000 rendered by the learned Additional Sessions Judge, Villupuram in S.C.No.247 of 2000.

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

(3.) Mr. K.V.Sridharan, learned counsel for the appellants would take us through the entire evidence and submit that the evidence available on record would not be sufficient to hold that the accused were found guilty. He would also point out various infirmities in the materials collected by the investigating agency on these aspects.