SIVSANKAR Vs. INSPECTOR OF POLICE BAHOUR POLICE STATION

JUDGEMENT

(1.) THIS appeal challenges a judgment of the II Additional Sessions Division, Puducherry, made in S.C.No.4 of 2006 whereby the sole accused/appellant stood charged under Sec.302 of IPC, tried, found guilty of murder and awarded life imprisonment along with a fine of Rs.1000/- and default sentence.

(2.) THE short facts necessary for the disposal of this appeal can be stated as follows:

(3.) ADDED further the learned Senior Counsel that P.W.1 did not whisper that the accused was present at that time when he left the house; and that on the contrary, P.W.2 has stated that at the time when she left for the next house for witnessing TV, the accused was present; but at the same time, she has also stated that even before starting, she sent the accused outside.