MEIYAR Vs. STATE

JUDGEMENT

(1.) Challenge is made to the judgment of the learned Sessions Judge, Sivagangai passed in S.C. No. 28 of 2008 on 30.03.2009, whereby the sold accused/appellant stood charged, tried, found guilty under Section 302 IPC and awarded life imprisonment along with a fine and default sentence.

(2.) The short facts that are necessary for the disposal of this appeal can be stated as follows:

(3.) Advancing arguments on behalf of the accused/appellant, the learned Counsel for the accused/appellant would submit that, in the instant case, P.Ws.1 to 5 had actually been examined as eye witnesses and all of them have turned hostile. P.W.1 is only an informant to the police and even P.W.6 has deposed that he went to the hospital after he came to know about the incident and thus, the prosecution had no direct evidence to offer.