SEKAR Vs. STATE, THR. THE INSPECTOR OF POLICE

JUDGEMENT

(1.) This appeal is filed by the appellant in S.C. No. 78/2008 challenging the conviction and sentence imposed on him by the learned Addl. District and Sessions Judge, Fast Track Court, Pudukottai.

(2.) The case of the prosecution falls within a very narrow compass:-

(3.) On 30/1/8, around 2.00 p.m. in the afternoon, when Vellathi was grazing cattle in the land, Sekar came there, armed with a billhook and indiscriminately attacked Vellathi, which was witnessed by Panayan (P.W.1), the owner of the adjacent land. It is necessary to state here that there are two Panayans in this case, viz., P.W.1 and P.W.2. After the attack, Sekar went away and Panayan (P.W.1) informed the villagers. The body of Vellathi was taken in the car of Rajendran (P.W.5) driven by his driver Pandi (P.W.7) to the Government Hospital, Pudukottai, where Vellathi was declared 'brought dead'.