GANESAN ALIAS MUTHUSAMY Vs. STATE

JUDGEMENT

(1.) This appeal is directed against the conviction and sentence, slapped by the Principal Sessions Judge, erstwhile South Arcot Vallalar Division, Cuddalore, in S.C.No.123/94 dated 21.4.1995.

(2.) The respondent police laid a final report against the accused appellants, seeking conviction under Section 302 I.P.C., alleging that on 5.5.1993 at about 1.00 p.m., both the accused with an intention to commit murder, armed with reapers, joined together and voluntarily caused hurt to one Malarkodi, in the verandah of Pachaiamman Temple, Vagaiyur, resulting her death, instantaneously.

(3.) The learned Sessions Judge, satisfying herself that prima facie case has been made out, to frame charges, did so, but the accused appellants pleaded not guilty, thereby seeking trial.