PANCHAPPA MUTTAPPA Vs. STATE

JUDGEMENT

(1.) The appellant Panchappa Muttappa has preferred this appeal aggrieved by his conviction and sentence for the offence under Sec. 302, I.P.C. The learned Sessions Judge at Panjim tried the appellant for the offence under Section 302, jbhjvdfjhjjri,., found him guilty of that offence and sentenced him to imprisonment for life. The contention of the appellant is that he has been wrongly convicted and that his guilt is in no way proved.

(2.) The case for the prosecution is this :-

(3.) The appellant admitted that he and the deceased were living in one house and that he was in the company of the deceased on 13th and 14th November, 1968, but he contended that some time after 5 a.m. on 14-11-1968 he parted from the deceased and he did not commit the offence.