PERUMAL Vs. STATE

JUDGEMENT

(1.) In Sessions Case No. 11 of 1987, on the file of Second Additional Sessions Judge, Tiruchirapalli, the appellant Perumal has been convicted for the offence under S. 302, IPC, and sentenced to under go imprisonment for life, on the allegation that on 14-11-1986 at about 8-00 a.m., in Ayyampatti Mariamman Koil street, in front of the petty shop of the appellant, he attacked the deceased Chinnaiyan on his left side of the head with 'nunakkattai' (M.O. 1), as a result of which the deceased died at 1-30 p.m., at the Government General Hospital, Trichy.

(2.) The prosecution case is briefly as follows : -

(3.) On committal, the learned Sessions Judge, framed charge against the appellant under S. 302, IPC, and questioned him. The appellant pleaded not guilty and wanted trial to be conducted.