IRUL Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE sole accused, irul, has come forward with this appeal challenging his conviction and sentence passed by the learned Second Additional Sessions judge, Madurai, in S. C. No. 362 of 2000, dated 8-1-2002 convicting him under S. 302, i. P. C. and sentencing him to undergo life imprisonment and also imposing a fine of rs. 100/-, in default, to undergo two weeks simple imprisonment and also convicting him under S. 341,1. P C. and sentencing him to undergo two weeks simple imprisonment.

(2.) THE facts of the case, as unfolded by the prosecution witnesses, are as follows :

(3.) THE prosecution, in order to substantiate its case, examined P. Ws. 1 to 11, filed exs. P. 1 to P. 14 and marked M. Os. 1 to 5.