JAYAPAL Vs. STATE

JUDGEMENT

(1.) Jayapal, the accused/appellant was convicted for the offence under Section 302 I.P.C. for having caused the death of one Rajammal by means of a stone. Hence, this appeal.

(2.) The short facts, which led to the conviction are as follows:-

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