RAJENDRAN Vs. STATE

JUDGEMENT

(1.) FOR having murdered his wife by strangulation, Rajendran, the appellant herein, was convicted for the offence under Sec. 302, I.P.C.

(2.) THE short facts leading to the conviction are as follows:

(3.) ON going through the entire records, it is clear that there is no direct evidence with reference to the murder committed by the accused. As a matter of fact, almost all the witnesses, viz., P.W. 1, P.W. 3, P.W. 4, P.W. 5, P.W. 6 and P.W. 7 turned hostile.