PONNAPPAN Vs. STATE

JUDGEMENT

(1.) Ponnappan and Arumugam, appellants herein were convicted for the offence punishable under Section 302 I.P.C and sentenced to undergo imprisonment for Life. Challenging the same, this appeal has been filed.

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

(3.) The charges were framed under Sections 302 and 506 (ii) I.P.C. During the course of trial, on behalf of the prosecution, P.Ws.1 to 10 were examined; Exs.P.1 to P.21 were filed and M.Os.1 to 10 were marked.