RAJENDRAN Vs. STATE

JUDGEMENT

(1.) Rajendran, the appellant herein was convicted for the offence under Section 302 I.P.C. and under Section 3(1) read with 25(1-B)(A) and 27 of Arms Act, 1959. Challenging the same, this Criminal Appeal has been filed.

(2.) The case of the prosecution in brief is as follows:-

(3.) During the course of trial, on the side of prosecution, P.Ws.1 to 17 were examined, Exs.P-1 to P-23 were filed and M.Os.1 to 15 were marked.