VENKATESAN Vs. STATE

JUDGEMENT

(1.) CHALLENGE is made to a judgment of the Additional Sessions Division, Fast Track Court No.III, Tiruvallur, made in S.C.No.193 of 2007 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.25000/- and default sentence.

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

(3.) THE learned Counsel would further add that according to P.W.1, he chased the appellant/accused, but he could not catch him, and he ran away, and thereafter he informed to P.W.3, who was in the nearby relative's house; but, on the contrary, P.W.3 would say that she was actually proceeding on the way, and at that time, P.W.1 ran in anxiety and informed her; and that as far as P.W.2 is concerned, when it is viewed from the evidence of P.W.1, it cannot be taken as a corroborative piece of evidence.