STATE Vs. RAJESH PAUL

JUDGEMENT

(1.) THE State has preferred this appeal challenging the judgment of acquittal dated 28.09.2004 passed by the learned Additional District and Sessions Judge, Fast Track Court No.IV, Chennai, in S.C.No.254 of 2004 acquitting the sole accused for the offence under Section 302 IPC.

(2.) THE occurrence in this case is shown to have taken place on 06.12.2003 at 12.45 mid night at the poop deck of the fifth deck in the ship, called, M.V. Nancowry owned by Andaman and Nicobar Administration.

(3.) THE case of the prosecution in a nutshell, as unfolded during the course of trial through the evidence adduced by the prosecution, is as follows :