MANI ALIAS ELUMALAI Vs. STATE

JUDGEMENT

(1.) Mani alias Elumalai was convicted for the offence under Sections 302 and 506 (i) I.P.C. on 3 counts. Aggrieved by the same, this appeal has been filed.

(2.) The prosecution case in brief is as follows: "

(3.) Before the trial Court, on the side of the prosecution, P.Ws.1 to 16 were examined, Exs.P.1 to P.21 were filed and M.Os.1 to 14 were marked.