SOMU THEVAR Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The sole accused in a case of murder on being found guilty in S.C. No. 121 of 2003 on the file of the Principal Sessions Judge, Tirunelveli, as per the charge of murder and awarded life imprisonment, has challenged the judgment dated 3.11.2003 in this appeal.

(2.) Short facts necessary for the disposal of the appeal can be stated thus:

(3.) Thereafter, the case was committed to the Court of Sessions and necessary charges were framed. In order to substantiate the charges, the prosecution has examined 15 witnesses, marked 18 Exhibits and also 4 MOs.