RAJA Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE sole accused raja faced the trial before the learned Principal Sessions Judge, pudukottai in S. C. No. 76 of 2002 and suffered conviction under Section 302, I. P. C. and sentenced him to undergo life imprisonment and also to pay a fine of Rs. 1,000, in default one year rigorous imprisonment.

(2.) THE accused in this case faced the trial under the following back-drop

(3.) THE prosecution in order to bring home the charges against the accused, examined p. Ws. 1 to 11, filed Exs. P1 to P12 and marked M. Os. 1 to 4.