BALAMURUGAN Vs. STATE

JUDGEMENT

(1.) THE first accused in S. C. No. 157 of 2001 on the file of Principal sessions Court, Villupuram, challenges his conviction under Section 302 I. P. C. and the sentence of imprisonment for life and fine of Rs. 1,000/-, in default to undergo rigorous imprisonment for six months, imposed on him, by judgment dated 19. 12. 2002.

(2.) TO prove its case, the prosecution examined PW-1 to PW-14, marked Exs. P-1 to P-18 and produced Mo-1 to MO-10 series.

(3.) THE case of the prosecution as could be seen from the oral and documentary evidence is briefly narratted as follows: