CHINNAMUTHURAJ Vs. STATE

JUDGEMENT

(1.) The Revision is directed against the conviction and sentence imposed by the Court below under Section 307. I.P.C. by the Principal Assistant Sessions Judge, Srivilliputttir in S.C. No. 79 of 1995. The conviction and sentence imposed by the Trial Court has been confirmed by the Principal Sessions Judge; Srivilliputtur, Kamarajar District in C.A. No. 101 of 1996.

(2.) The charge against the first accused and other accused is that on 912-1994. the first accused and other accused intended to murder Ponraj and in the said transaction the first accused stabbed Ponraj on the back of the neck and that therefore the first accused is liable to be punished under Section 307. I.P.C. and that accused 2 to 4 are liable to be punished under Section 307 nw. 34 I.P.C.

(3.) The prosecution has examined P.Ws. 1 to 11 and marked Exs. P. 1 to P. 17 and M.Os 1 to 6. On the side of the accused Ex. D. 1 was marked.