EDWARD ALIAS EDWIN Vs. STATE

JUDGEMENT

(1.) The appeal is directed against the judgment dated 14.12.1997 made in Sessions Case No.263 of 1996 on the file of the learned I Additional Sessions Judge, Tirunelveli, convicting the accused/appellant herein and sentencing him to undergo imprisonment for life, finding him guilty of the offence punishable under Section 302, I.P.C., for having caused grievous injuries on several vital parts of the body of the deceased Jeyapaul with an intention to kill him at 6.30 p.m. on 19.8.1994 in Kallathikulam, within the jurisdiction of Alangulam Police Station.

(2.) 2.1. The case of the prosecution, as unfolded from the evidence, is stated as follows:

(3.) On the side of the prosecution, 12 witnesses were examined, through whom 15 documents were marked and 6 material objects were produced.