PANDIAN Vs. STATE

JUDGEMENT

(1.) HEARD the learned counsels appearing for the parties.

(2.) THE present appeal has been filed by the Accused No. 1, who has been convicted under Section 302, I.P.C. and sentenced to undergo imprisonment for life. THE co-accused, the wife of Accused No. 1, has been acquitted by the Trial Court.

(3.) LEARNED counsel appearing for the appellant has submitted that the evidence of P.W.1 should not have been accepted as she is an interested witness and there are various discrepancies in her evidence.