KALIAMURTHY Vs. STATE

JUDGEMENT

(1.) THE accused in Sessions Case No. 193 of 1989 on the file of the Principal Sessions Judge, Trichy, is the appellant, who challenges the conviction and the sentence of imprisonment for life imposed upon him for an offence of murder under Section 302 IPC in this appeal.

(2.) THE appellant was tried before the learned Sessions Judge on two charges: Charge No. 1 was under Section 302 IPC on an allegation that at about 5.00 a.m. on 12.9.1988, he cut Govindaraj, the deceased in the case, with an 'aruval', M.0.3, as a result of which the said Govindaraj died and the second charge framed against him before the trial court was under Section 307 IPC on an allegation mat during the course of the same transaction, he cut P.W.6, a neighbour of the deceased, with the same weapon, M.O.3, and attempted to murder him.

(3.) TO prove its case, the prosecution has examined P.Ws. 1 to 20 and marked Ex.P -1 to Ex.P -17 as well as MOs. 1 to 13.