ANTHONY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) This appeal arises from the judgment of the learned Principal Sessions Judge, Ramanathapuram at Madurai in Sessions Case No. 101 of 1985 dated 7.11.1985. The appellant stood charged, under section 302, I.P.C. on the allegation that on 24.12.1984 at or about 5.45 p.m. at Sekkadi Bazaar in Vathrayiruppa Pudupatti, the appellant committed the murder of Sellakannu by stabbing him with a knife. The appellant pleaded not guilty to the charge. After trial, the learned Sessions Judge found the appellant guilty of the offence charged, convicted and sentenced him to undergo imprisonment for life.

(2.) Briefly stated, the prosecution case is as follows:

(3.) When the appellant was examined under section 313, Cr. P.C. to explain the incriminating circumstances appearing against him in the evidence, he denied his complicity in the crime. He also denied that he made a confessional statement and produced M.O. 1 before P.W. 13. No defence witness was examined.