KANNAIYAN Vs. STATE

JUDGEMENT

(1.) THE Appellant/accused, who faced a charge under Section 302 of IPC, for causing the death of the deceased at about 8.00 a.m. On 9/1/1988, was tried by the learned Sessions Judge, Thanjavur, in Sessions Case No. 40 of 1990. The learned Session Judge found him guilty under Section 302 IPC. and sentenced him to undergo life imprisonment.

(2.) THE prosecution, in order to bring home the guilt of the accused, examined P Ws -1 to 12, marked Exs.P -1 to P -15 and produced M Os -1 to 4.

(3.) WHEN the accused was questioned under Section 313 Cr.P.C., the accused denied having committed any offence.