THANGAVEL Vs. STATE

JUDGEMENT

(1.) This appeal is directed against the judgment in S.C.No. 62 of 1987 on the file of the Sessions Judge, Anna District at Dindigul, convicting the appellant Thangavel for the offence under Section 302 I.P.C. and sentencing him to undergo imprisonment for life on the allegation that on 24-7-1986 the deceased Veeramani, a girl aged about 14 years, who was studying in the High School at Oddanchatram returned to her village Rayagoundanpudhur at 4.45 P.M. by town bus and got down at Rayagoundan Pudurvilakku bus stop along with her schoolmate P.W. 3, and others and that the accused and the deceased Veeramani stopped near Kalikattappu and then the appellant took Veeramani to the eastern side and pushed her down and hit on her head with heavy stone resulting in her instantaneous death.

(2.) The short facts leading to the conviction need narration.

(3.) Lacerated injury 1 cm x 1 cm x 0.5 cm. left temporal region.