RAMACHANDRAN Vs. STATEOF TAMILNADU

JUDGEMENT

(1.) Challenging the conviction for the offence under section 302, I.P.C. and sentence to undergo life imprisonment, Ramachandran the appellant herein, who is arrayed as Al has filed this appeal before this court.

(2.) The minimal facts which are required for the disposal of this appeal are as follows:

(3.) During the course of trial the prosecution examined P.Ws. 1 to 15. filed Exs. P-I to P-iS and marked M.Os. 1 to 5. on the side of the prosecution. After the prosecution side is closed the appellant and the second accused were questioned under Section 313, Cr. P.C. Both of them denied their complicity in the offence and stated that a false case was foisted against them in order to spoil the life of the first accused who was studying at the law college at that time.