Supreme Court: A bench headed by Justice N V Ramana has declined to entertain a plea of P Rajagopal, the founder of South Indian food chain ‘Saravana Bhavan’, seeking more time on medical grounds to surrender for serving life imprisonment in a murder case. The Court dismissed the plea, saying his illness was not raised before the court during the hearing of the appeal in the case.
Rajagopal was to surrender on July 7 to serve life term for murdering an employee in October 2001 to marry his wife. The Court had dismissed appeals of nine convicts, including Rajagopal, and upheld the Madras High Court verdict awarding life term to them.
Stating that the prosecution has fully proved that Rajagopal had murdered Santhakumar by strangulating him and thereafter throwing the dead body at TigerChola, the Court said:
“It is worth recalling that while it is necessary that proof beyond reasonable doubt should be adduced in all criminal cases, it is not necessary that such proof should be perfect, and someone who is guilty cannot get away with impunity only because the truth may develop some infirmity when projected through human processes.”
The Court, hence, concluded that the chain of circumstances is complete and points solely at the guilt of Rajagopal.
(With inputs from PTI)
Read the full report on the Supreme Court judgment where P Rajagopal was found guilty for murdering his employee, here
