SINGARAVELU Vs. STATE

JUDGEMENT

(1.) The appellant in this appeal is the sole accused in S.C.No.47 of 95 on the file of Principal District Judge, Dindigul. He was convicted under Section 302 I.P.C. and sentenced to undergo life imprisonment on 10-11-1995.

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

(3.) During the course of trial, P.Ws.1 to 10 were examined, Exs. P-1 to P-14 and M.Os.1 to 7 were marked.