PERUMAL Vs. STATE

JUDGEMENT

(1.) The appellant is the accused in S.C.No.10 of 2000 on the file of the learned Principal Sessions Judge, Dindigul. He was convicted and sentenced to undergo life imprisonment for the offence punishable under Section 302 IPC. Challenging the same, he has filed this appeal.

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

(3.) Mr.Shanmughavelayutham, learned counsel appearing for the appellant, would take us through the entire evidence and strenuously contend that the evidence of P.Ws. 1 and 2, the eye witnesses, cannot be relied upon, in view of the vital discrepancies and that a false case had been foisted against the appellant in view of the fact that there was enmity between the deceased and the accused earlier in respect of the pathway as well as over the grazing of the horses belonging to the deceased in the land of the accused.