ABI @ ABIMANNAN PRAGASH M. Vs. STATE

JUDGEMENT

(1.) THE sole accused, who was convicted for offence under Section 302 of the Indian Penal Code and sentenced to life imprisonment and to pay a fine of Rs.1000/ - in default to undergo one year rigorous imprisonment, moves the present appeal.

(2.) ON the side of the prosecution, P.Ws.1 to 22 were examined and Exs.P1 to P25 and M.Os.1 to 5 were marked.

(3.) THE sum and substance of the case of the prosecution as unfolded by the witnesses examined reads as follows: