MURUGAN Vs. STATE

JUDGEMENT

(1.) THE sole accused in Sessions Case No. 101 of 1986 on the file of the learned Sessions Judge, Anna District , Dindigul, is the appellant before this Court in this appeal.

(2.) THE accused was tried by the trial court for an offence punishable under Sec. 302, I. P. C. and the learned trial Judge after considering the evidence, both oral and documentary, found him guilty for the offence, and accordingly, convicted and sentenced him to undergo life imprisonment, which judgment, is questioned in this appeal.

(3.) P. W. 9 was working as the Sub Inspector of Police at the Kodaikanal Police Station during the relevant time and at about 6 p. m. on 4. 4. 1986 P. W. 1 appeared in the police station and gave a statement. P. W. 9 recorded the statement to her narration, marked as Ex. P-6. As already stated, he registered a case in Crime Number 71 of 1986. Thereafter, he prepared the express first information report and sent it to the Judicial Second Class magistrate, Nilakottai. Ex. P-7 is the express F. I. R. He also sent the copies of the same to the concerned authorities.