VELANGANNI ALIAS PONNUDURAI ALIAS DURAI CHETTIAR Vs. STATE

JUDGEMENT

(1.) The accused Velanganni @ Ponnudurai @ Durai Chettiar was convicted for the offence under Section 302 I.P.C. and sentenced to undergo life imprisonment for having caused the death of one Madhan at his house on 07.03.1998 at about 9.15 p.m. Challenging the same, this appeal has been filed.

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

(3.) Assailing the judgment impugned, Mr. Sankarasubbu, the learned counsel appearing for the appellant/accused, while pointing out various infirmities in the evidence projected by the prosecution, contended that the case of the prosecution has not been established beyond reasonable doubt and as such, the accused is entitled to be acquitted.