KANNUSAMY Vs. STATE

JUDGEMENT

(1.) THE appellant is the single accused, who stands convicted for the offence under Section 302 IPC and sentenced to undergo life imprisonment by the judgment of the learned Principal District and Sessions Judge, Namakkal made in S.C.No.135 of 2006 dated 24.1.2007.

(2.) THE appellant/accused was put on trial on the following prosecution case:-

(3.) P.W.10, Civil Surgeon attached to Government Hospital, Pallipalayam commenced post-mortem on the body of the deceased at 4.20 p.m., on 27.11.2005 and she noted the following external injuries:-