NANTHAGOPAL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The Appellant herein is the son of the deceased Seenivasan. The Respondents 2 to 5 are the Accused, who were tried for the murder of Seenivasan, but acquitted by the Trial Court. Being aggrieved, the Appeal against acquittal is preferred.

(2.) The facts leading to the Appeal:

(3.) Contention of the Appellant: