KATHIR ALIAS KATHIRAVAN Vs. STATE

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment in S.C.No.102 of 2000 on the file of the Additional Sessions Judge, Nagapattinam.

(2.) THE case of the prosecution in a nutshell is that on 1.12.1999 at about 7.15 pm the accused with an intention to cause death of Ramesh, had stabbed him on the chest with a knife causing instantaneous death.

(3.) P.W.2 has not supported the case of the prosecution.