SANKAR Vs. STATE

JUDGEMENT

(1.) Shankar alias Thengaiperumal, appellant herein was convicted under Section 302 I.P.C (2 counts) and sentenced to undergo life imprisonment and to pay a fine of Rs.1,000/-, in default to undergo one year R.I. Aggrieved by the same, this appeal has been filed.

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

(3.) During the course of trial, P.Ws.1 to 14 were examined; Exs.P.1 to P.22 were filed and M.Os.1 to 6 were marked. The plea of the accused for 313 questioning, is one of self-defence.