RAVI CHANDRAN Vs. STATE

JUDGEMENT

(1.) CHALLENGING the conviction and sentence passed against him for the offence under Section 302, IPC, Ravichandran, the appellant herein, has filed this appeal.

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

(3.) DURING the course of trial, P. Ws. 1 to 10 were examined, Exs. P. 1 to P. 16 were filed and M. Os. 1 to 11 were marked.