A ALIMA Vs. A CHARLES VINCENT PAUL

JUDGEMENT

(1.) THE appellant, sole accused in Sessions Case No. 93 of 2007, questioning the conviction and sentence passed by the learned Principal sessions Judge, Vellore, by judgment dated 9-10-2007, has preferred this appeal.

(2.) THE charge against the appellant is that on 16-10-2005 at about 8. 30 p. m. , with an intention to cause the death of one mathiazhagan alias Mathi, went to mathiazhagan's house with his son sathishkumar and hit Mathiazhgan's head with a fire wood and thereby caused his death and thus, committed an offence punishable under Section 302, I. P. C.

(3.) THE case of the prosecution, as unfolded by the oral and documentary evidence, is stated thus :