PAPPANNAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) PAPPANNAN @ Pachiannan @ Duraian @ Duraisamy, the appellant herein was convicted for the offences under Sections 302 and 201 IPC and sentenced to undergo life imprisonment and three years rigorous imprisonment respectively. The sentences imposed on the appellant/accused were ordered to run concurrently. Challenging the said judgment of conviction, this appeal has been filed.

(2.) THE facts in brief leading to conviction are as follows:

(3.) MR. K. SOUNDARA Rajan, learned counsel for the appellant would take us through the entire evidence and contend that the circumstantial evidence available in this case would not connect the accused with the crime and as such, they are insufficient to hold that the accused was guilty and consequently, the accused is entitled to be acquitted on 'benefit of doubt'.