P TAMIL SELVAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The appellant who is the sole accused has come forward with the above appeal challenging his conviction and sentence imposed by the learned Additional District Judge, Fast Track Court, Namakkal, by the judgment dated 11.01.2011 in SC.No.90/2010, convicting the appellant for the offence u/s.302 IPC and sentencing him to undergo life imprisonment and to pay a fine of Rs.1,000/- and in default, to undergo one year rigorous imprisonment and convicting him for the offence u/s.324 IPC and sentencing him to undergo 1 year rigorous imprisonment.

(2.) The accused faced the trial under the following backdrop:-

(3.) When the accused was questioned under section 313 Cr.P.C., in respect of the incriminating materials appearing against him through the evidence adduced by the prosecution, the accused has come forward with the version of total denial and he has stated that he has been falsely implicated in the case. The accused has not chosen to examine any witness nor marked any documents on his side.