NAMMALWAR Vs. STATE

JUDGEMENT

(1.) The accused Nammalwar in Sessions Case No. 37 of 1991 on the file of Sessions Judge, Chengalpattu, is the appellant who challenges the conviction and sentence of imprisonment for life imposed upon him for an offence of murder under Section 302 of IPC in this appeal.

(2.) The charge under Section 302 of IPC against the appellant is on an allegation that on 24-8-1990 at about 1.15 p.m. the accused stabbed Kathirvelu on his left and right chest resulting in his death.

(3.) The learned Sessions Judge convicted the appellant, who hereinafter will be referred to as the accused in this judgment for the sake of convenience, and sentenced him to undergo imprisonment for life on the charge of murder.