RAJENDRAN Vs. STATE

JUDGEMENT

(1.) FIRST Accusedis the appellant in this appeal challenging his conviction and sentence passed by the learned II Additional Sessions Judge, Madurai in S.C.No.433 of 1995 dated 5.2.1998 convicting him under section 302 read with 34 IPC and sentencing him to undergo life imprisonment.

(2.) CHARGE against the first accused is one under section 302 read with 34 IPC and the first accused faced the Trial along with the second accused in this case. The learned Trial Judge, disbelieving the case of prosecution as against the second accused, acquitted him.

(3.) INCISED wound 3 cm x " cm x 1 cm present over the left side neck above the clavicle obliquely present.