VIJI ALIAS VIJAYAKUMAR Vs. STATE

JUDGEMENT

(1.) The accused is the appellant.

(2.) This appeal is directed against the conviction and sentence imposed in S.C. No. 20 of 2013 on the file of the learned I Additional District and Sessions Judge, Erode District, ordering the accused to undergo life imprisonment for the offence under Sec. 302 Penal Code .

(3.) The appellant Vijii @ Vijayakumar, one Manikandan, Mahesh @ Maheswaran and Gopi stood charged on the allegation that on 10.4.2011 at about 5.15 p.m at Rasankulam, that Mahesh stabbed the deceased on his neck with a knife; that the appellant Viji @ Vijayakumar clutched the legs of the deceased; that the accused Gopi @ Gopinath held tight the right hand; the accused Manikandan held tight the left hand and that the accused Mahesh @ Maheswaran stabbed all over the body, as a result of which, he died.