MUTHUKUMAR ALIAS SUNDARAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Muthukumar @ Sundaram - appellant/accused, was convicted for the offence under Section 302 IPC and sentenced to undergo life imprisonment. Challenging the said conviction and sentence, the appellant herein has filed this appeal.

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

(3.) During the course of the trial, on the side of prosecution P.Ws.1 to 16 were examined; Exs.P.1 to P.20 were filed and M.Os.1 to 13 were marked.