SAROJA Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The learned Principal Sessions Judge, Dindigul tried the appellant for a charge under Section 302 I.P.C. for allegedly causing the murder of the deceased at about 4.00 a.m. on 10.12.1998. The learned Judge found the appellant accused guilty under Section 302 I.P.C. and sentenced to undergo imprisonment for life. Questioning the correctness of the same, the above appeal has been filed.

(2.) The prosecution, to establish its case, examined as many as 13 witnesses and marked Exs.P1 to P14 and produced M.Os.1 to 14.

(3.) The case of the prosecution can be set out as under: