JOHNROSE Vs. STATE REP BY INSPECTOR OF POLICE

JUDGEMENT

(1.) Aggrieved over the life sentence imposed by the Fast Track, Mahila Court, Nagercoil, under Section 302 of the Indian Penal Code, by Judgment dated 27.07.2016 in S.C.No.25 of 2011, the present appeal came to be filed by the appellant.

(2.) The brief facts leading to the prosecution case are as follows:

(3.) Based on the above materials, the trial Court framed charge for the offence punishable under Section 302 of the Indian Penal Code against the accused. The accused denied the same. In order to prove the charges, on the side of the prosecution, P.W.1 to P.W.20 were examined and Exs.P.1 to P.26 and MOs.1 to 11 were marked.