MURALEEDHARAN Vs. STATE

JUDGEMENT

(1.) Challenging the conviction under Section 302 I.P.C., the appellant Muralidharan has filed this appeal.

(2.) The case of the prosecution in brief is as follows:

(3.) Even before the commencement of trial, A.1 Maheswaran died. Therefore, the appellant Muralidharan alone was tried for the offence under Sections 120-B and 302 I.P.C.