SARAVANAN Vs. STATE

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment in S. C. No. 125 of 1999 on the file of the learned Principal Sessions Judge, Krishnagiri at dharmapuri.

(2.) THE short facts of the prosecution case is that on 20. 11. 1997 at about 5. 00 pm while the deceased-Athimulam was proceeding from keelkuppam to Chinnavellaiyan Gounder land the accused has assaulted the deceased with a stone on his head thereby causing instantaneous death to the victim.

(3.) P. W. 1 to P. W. 3, according to the prosecution are ocular witnesses have not supported the case of the prosecution. Hence, they were treated as hostile witnesses.