I. MANIKANDAN Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.104 of 2006, on the file of the learned Sessions Judge, Kanyakumari Division at Nagercoil. He stood charged for the offences punishable under Sections 341 and 302 of the Indian Penal Code. By Judgment dated 05.10.2010, the Trial Court has convicted the accused, as detailed below:- <FRM>JUDGEMENT_251_LAWS(MAD)9_2015.html</FRM>

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

(3.) We have heard the learned counsel for the appellant, the learned Additional Public Prosecutor for the State and we have also perused the records carefully.