ANUMUTHU Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) Anumuthu, the appellant herein, was convicted for the offence under Section 302 I.P.C. for having killed his younger brother Tirupathi by means of a wooden rice pounder. 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 examined P.Ws.1 to 12, filed Exs.P-1 to P-22 and marked M.Os.1 to 12.