SANKAR Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The convicted A1 is the Revision Petitioner herein.

(2.) The respondent-Police filed a final report in Crime No.400 of 2007, Katpadi Police Station, Vellore District and the same was taken as C.C.No.384 of 2009.

(3.) After trial, A2-Murugesan was acquitted and the first accused Sankar, S/o.Late Subramani Naicker was convicted by the trial Court. The first accused- Sankar is claimed as Murugesan, while the second accused is claimed as Velmurugan. On appeal filed by the first accused, Crl.A.No.4 of 2017 was dismissed.