RANGANATHAN Vs. STATE

JUDGEMENT

(1.) Ranganathan, the appellant herein was convicted for the offence under Section 302 I.P.C. and sentenced to undergo imprisonment for life for having caused the death of one Lakshmi. Challenging the same, this Appeal has been filed.

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

(3.) Mr.Rajasekar, the learned counsel appearing for the appellant would exhaustively take us through the entire records and would strenuously contend that the materials available on record are not sufficient to hold that the accused is guilty of the crime and moreover, there are several infirmities in those materials and as such, the accused is entitled to be acquitted.