UDAYAKUMAR Vs. STATE

JUDGEMENT

(1.) The accused in S.C.No.302 of 2017 on the file of the Principal Sessions Court, Chennai, is the appellant herein.

(2.) The Inspector of Police, H-3, Tondiarpet Police Station, Chennai, prosecuted the accused for having caused the death of Vinayagam by murdering him an offence punishable under Sec. 302 IPC.

(3.) In the trial Court, the prosecution examined 13 witnesses PW1 to PW13 and marked 12 documents Ex.P1 to Ex.P12 and also filed 3 material objects Mos1 to 3. On the side of the accused, no oral and documentary evidence were marked.