RAJENDRAN ALIAS MUKKAN ALIAS KUMARASAMY Vs. STATE

JUDGEMENT

(1.) THE appeal is directed against the conviction and sentence passed in S. C. No. 209/93, on the file of the Principal Sessions Judge, Coimbatore dated 31. 3. 1994.

(2.) THE respondent/complainant had filed a final report, against the accused appellant, seeking appropriate punishment, under Section 302 I. P. C. , alleging that he committed the murder of one Ramamurthy on 9. 3. 1993 at about 7. 30 a. m. , in his barber shop, with an intention to commit the same, due to suspicion that the deceased had illicit intimacy with his wife.

(3.) HEARD the learned counsel for the appellant, Mr. R. Karthikeyan and the learned counsel Mr. S. Sivakumar appearing on behalf of the Public Prosecutor.