MANICKAM Vs. STATE

JUDGEMENT

(1.) CHALLENGE is made to a judgment of the Principal Sessions Judge, Krishnagiri, made in S.C.No.103/2002 whereby the sole accused/appellant stood charged under Sec.302 IPC, tried, found guilty as per the charge of murder and awarded life imprisonment along with a fine of Rs.1000/- and default sentence.

(2.) SHORT facts necessary for the disposal of this appeal can be stated as follows:

(3.) POINTING to the evidence of P.Ws.1 to 3, who, according to the prosecution, are eyewitnesses, the learned Counsel would submit that according to them, at first, the appellant/accused attacked her with a stone on her mouth, and thereafter, he took a knife and stabbed her on different parts of the body, and then he kicked her.