S.A.Kader, J. - (1.)The appeal is against the judgment of the Court of Session, Coimbatore to Sessions Case No. 140 of 1983 finding the appellant-accused guilty under Section 302 of the Indian Penal Code convicting him there under and sentencing him to suffer imprisonment for life.
(2.)The appellant-accused stood indicated under Section 302 of the Indian Penal Code in that he on 31-1-1983 at about 4.15 p.m., just in front of the muster room of Muthumudi estate first division, within the limits of the police station of Mudis, Pollachi taluk, committed the murder of the deceased Sulaiman by hitting him on his head with Alavangu (shovel).
(3.)The accused denied the charge and pleaded not guilty.