MURUGAN Vs. STATE

JUDGEMENT

(1.) THIS appeal has been filed challenging the conviction and sentence imposed by the learned Additional Sessions Judge, Villupuram.

(2.) MURUGAN, the appellant herein was arrayed as A2 and he was convicted for the offence under Sections 302 and 201 I. P. C. along with A1. A1 has not preferred any appeal. The appellant, A2, alone has preferred the above appeal.

(3.) ON going through the entire records, we are of the view that the extra-judicial confession given by A1, implicating A2 and A3, which is the basis for the conviction, would suffer from grave infirmities and as such, we are constrained to conclude that there is no acceptable sufficient evidence at all, as against A1 and A2.