JOSEPH ROBERI Vs. STATE

JUDGEMENT

(1.) THIS appeal by the sole accused arises out of the judgment of the learned Additional Sessions Judge, dindigul dated 30-7-1997 made in Sessions case No. 26 of 1996 in and by which the trial Judge convicted the accused for the offence under Section 302, IPC and sentenced to undergo imprisonment for life.

(2.) FOR the sake of convenience, the appellant is hereinafter referred to as accused.

(3.) THE charge against the accused is that on 13-8 1995 at about 9. 30 a. m. , on the suspicion that the deceased Ganesan was having illicit intimacy with one Lakshmi, the accused, with the intention to cause the death of the deceased, cut his left shoulder with aruval as a result of which the deceased died on the spot and thereby committed murder, punishable under Section 302, I. P. C.