KANDASAMY ALIAS KANDAN Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is filed against the judgement dated 30.01.2002 passed in SC.No.123/2001 by the learned Additional District and Sessions Judge (FTC-), Erode convicting and sentencing the Appellant for the offence under Section 307 of IPC to undergo 7 years Rigorous Imprisonment and to pay a fine of Rs.2000/-, in default to undergo six months Rigorous Imprisonment.

(2.) The case of the Prosecution is as follows:-

(3.) The case was taken on file in SC.No.123/2001 on the file of the learned Additional District Sessions Judge, Erode and necessary charges were framed. In order to substantiate the charges levelled against the accused, the prosecution examined as many as 9 witnesses (PW.1 to PW.9) and also relied on Exs.P1 to P7 and two material objects (Mos.1 to 2).