KAIPILLAI ALIAS KANNIAN ALIAS Vs. STATE

JUDGEMENT

(1.) Kaipillai @ Kannian and Rajendran, accused 1 and 2, were convicted for the offence under Section 302 I.P.C and sentenced to undergo life imprisonment by the trial Court. Challenging the same, this appeal has been filed.

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

(3.) During the course of trial, the prosecution has examined P.Ws.1 to 11, filed Exs.P.1 to P.13 and marked M.Os.1 to 5.