GANGATHARAN Vs. STATE

JUDGEMENT

(1.) The appellant/accused has been convicted by the learned Principal Sessions Judge, Kanyakumari at Nagercoil under Section 302 and 448 I.P.C. in S.C.No.174 of 1998 for causing the murder of one Meenubai at about 11 a.m./12 noon on 16.12.1991 at her residence and was sentenced to undergo life imprisonment and six months R.I. respectively. The present appeal has been filed by the appellant questioning the correctness of the same.

(2.) The prosecution, to bring home the guilt of the accused, examined Pws.1 to 18, marked Exs.P-1 to P-21 and produced Mos.1 to 25.

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