ELUMALAI Vs. STATE REPRESENTED BY INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Appeal has been preferred seeking to set aside the conviction and sentence imposed on the appellant, viz., Elumalai, vide judgment dated 31.08.2015 passed by the IV Additional Sessions Court, Chennai in S.C. No.293 of 2012.

(2.) For the sake of convenience, the appellant-Elumalai and the deceased-Kasthuri will be referred to by their name.

(3.) The facts of the case, shorn of the unnecessary frills, are succinctly portrayed as under: