RAMALINGAM Vs. STATE OF T N

JUDGEMENT

(1.) Ramalingam, the appellant, was convicted for the offence under Section 302, I.P.C. 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, on behalf of the prosecution, 23 witnesses were examined, 18 exhibits were filed and 13 material objects were marked. The accused, when questioned under Section 313, Cr.P.C., denied his complicity in the crime.