KARUPPASAMY ALIAS RAMALINGAM Vs. STATE REP BY THE INSPECTOR OF POLICE KAANAI POLICE STATION VILLUPURAM WEST CIRCLE VILLUPURAM DISTRICT

JUDGEMENT

(1.) THE appellant is accused in S.C.No.5 of 2009 on the file of Principal Sessions Judge, Villupuram. For convenience sake, in this judgment, he shall be called as accused.

(2.) HE stood charged for an offence under Section 302 IPC. On 06.11.2009, the learned Sessions Judge found him guilty under Section 302 IPC. and sentenced him to life. However, no fine was imposed on him.

(3.) ON the incriminating aspects in the prosecution evidence, the trial Court examined the accused. He denied his complicity in this case and also stated that on the date of occurrence he left to his village, in the meanwhile, somebody had murdered his wife. He did not examine any witness nor produce any document.