VENKATESAN Vs. STATE

JUDGEMENT

(1.) Venkatesan, the accused was convicted for the offence under Section 302 I.P.C. and sentenced to undergo life imprisonment and to pay a fine of Rs.1,000/-. Challenging the same, this appeal has been filed.

(2.) The facts in brief, as projected by prosecution, are as follows:-

(3.) During the course of trial, the prosecution has examined P.Ws.1 to 13, filed Exs.P-1 to P-22 and marked M.Os.1 to 4.