SELVAM ALIAS GOVINDARAJ Vs. STATE

JUDGEMENT

(1.) The gruesome murder for gain, in which the mother and her two children were subjected to cruel death, is the crux of the prosecution. On this allegation, Selvam alias Govindaraj, the appellant herein, was convicted for the offences under Sections 302 (3 counts), 380 and 404 I.P.C. Challenging the same, this appeal has been filed.

(2.) The facts in brief are stated as follows:-

(3.) During the course of trial, the prosecution examined P.Ws.1 to 17, filed Exs.P.1 to P.48 and also marked M.Os.1 to 68.