V RAJA Vs. STATE

JUDGEMENT

(1.) Raja, the appellant herein, challenging the conviction imposed upon him for the offence under Section 302, I.P.C., has filed this appeal.

(2.) The prosecution case is as follows :-

(3.) During the course of trial, on the side of prosecution, P.Ws. 1 to 11 were examined, Ex. P-1 to P-16 were filed and M.Os. 1 to 15 were marked. On questioning under Section 313, Cr. P.C., the accused denied having participated in the commission of offence.