(1.) Mohan Kumar alias Mohan Kumar Pandian was convicted for the offence under Sections 302 and 506 (ii) 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 the prosecution examined P.Ws.1 to 9, marked Exs.1 to 15 and produced M.Os.1 to 7.