GOMU Vs. STATE

JUDGEMENT

(1.) THE appeal against he conviction and sentence of imprisonment for life under S. 302, I. P. C. passed by the learned Sessions judge, Tirunelveli in S. C. No. 49 of 1985 on his file.

(2.) THE case of the prosecution is that on 7-8-1984 at about 9 a. m. in front of the shop of P. W. 2 Gomathi Devar in Veerasigamani village the appellant Gomu caused the death of the Ganesan by stabbing him with a knife.

(3.) ON 18-8-1984 at 10. 45 a. m. P. W. 14 Inspector arrested the appellant near Kalladi Anmen Temple . He gave a confession statement the admissible portion of it is Ex. P. 9. Pursuant to the same he took him and P. W. 9 Thalaiyari to the dilapidated well in the village produced M. O. 3 knife with M. O. 4 cover. The Inspector seized the same under Ex. P. 10 mahazar. P. W. 8 Thalaiyari attested this mahazar as well as Ex. P. 9.