MANI ALIAS MANIKANDAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE accused, who was convicted for offence under Section 302 IPC in S. C. No. 181/2002 on the file of the Principal Sessions Judge, Erode, has preferred the present Appeal. The learned Principal Sessions Judge convicted the accused for offence under Section 302 IPC and sentence him to undergo life imprisonment and to pay a fine of Rs. 1,000/- in default to undergo RI for a further period of one year.

(2.) THE charge as against the accused is that on 17. 5. 2002 at about 00. 30 hrs at Tiruvalluvar Nagar, Erode, due to previous enmity the accused attacked Muraleetharan/deceased, when he was sleeping on a cot in front of his house, with wooden reaper with an intention to cause his death and thereby committed the offence punishable under Section 302 IPC.

(3.) AS many as 21 witnesses were examined besides marking 20 documents and 13 material objects on the side of the prosecution. No evidence either oral or documentary was let in on the side of the defence.