R PALANISAMY Vs. STATE

JUDGEMENT

(1.) THE appellant, who is the sole accused, has come forward with this appeal challenging his conviction and sentence passed by the learned Principal District and Sessions Judge, Namakkal, by the judgment dated 26.10.2006 made in S.C.No.61 of 2006 convicting him for the offence under Section 302 IPC and sentencing him to undergo life imprisonment.

(2.) THE occurrence in this case is shown to have taken place on 17.04.2005 at 2.00 pm at the Thatched shed of Muthu Naicker Thottam at Ammasipalayam village.

(3.) THE prosecution case, in a nutshell, is as follows: