MURUGANANDAM Vs. STATE REP

JUDGEMENT

(1.) Murugesan (A1) and Sankar (A2) were convicted for the offence under Section 302 read with 149 I.P.C. and sentenced to undergo life imprisonment. Challenging the same, this appeal has been filed.

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

(3.) ) Mr. O.Venkatachalam, learned counsel appearing for the appellants would take us through the entire evidence and point out various infirmities in the evidence and contend that the prosecution case would bristle with infirmities and as such, the appellants are entitled to be acquitted.