ELUGUNDAN Vs. STATE

JUDGEMENT

(1.) THE sole accused in Sessions Case No.190 of 2004 appeals against the judgment dated 14.3.2006 passed by the learned Additional Sessions Judge, Dharmapuri, convicting and sentencing him to imprisonment for life for the offence of murder.

(2.) THE prosecution laid a final report against the appellant alleging that on 11.2.2002 at about 5.30 p.m., due to prior enmity and with an intention to cause death, he stabbed one Ramesh on his neck with a broken soda bottle and the said Ramesh succumbed to the injuries sustained on the way to the hospital and thereby, committed an offence punishable under Section 302 I.P.C.

(3.) THE learned counsel appearing for the appellant/accused assailing the impugned judgment made the following submissions:-