RAMALINGAM Vs. STATE

JUDGEMENT

(1.) Challenging the conviction imposed under Section 302 IPC by the Principal Sessions Judge, Chengalpattu, in S.C.No.193 of 1996, Ramalingam, the appellant/accused, has filed this appeal.

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

(3.) During the course of trial, on behalf of the prosecution, P.Ws.1 to 17 were examined; Exs.P-1 to P-19 and M.Os.1 to 9 were marked.