KULANDAI Vs. STATE

JUDGEMENT

(1.) APPEAL against the conviction and sentence of imprisonment for life under Section 302, I.P.C. and R.I. for 2 years under Section 379 I.P.C. passed by learned Sessions Judge, Pudukkottai in S.C. No. 1 of 1986 on his file.

(2.) THE Appellant Kuzhanthai stood charged before the trial court under Section 302, I.P.C. on the allegation that on 19/20.7.1985 during night hours at Mettupatti Indira Nagar Colony, he committed the murder of one Kasi. The second charge against him was that at the same time and place and in the course of the same transaction he committed, theft of Rs. 200/ - from the deceased.

(3.) ON 20.7.1985 at about 4.30 a.m. P.W.6 Nallathambi, who is also a resident of Indira Nagar Colony, came out of his house to pass urine. He saw the Appellant Kuzhanthai emerging from the house of the deceased Kasi and proceeding towards east.