MUNIAPPAN Vs. INSPECTOR OF POLICE, KRISHNAGIRI

JUDGEMENT

(1.) The present appeal is against the judgment and order of the Sessions Judge, Fast Track Mahila Court, Krishnagiri District, made in S.C.No.159/2016 dtd. 19/3/2018, in which the present appellant was convicted under Sec. 302 IPC and sentenced undergo life imprisonment and pay a sum of Rs.1,000.00 in default, to undergo rigorous imprisonment for six months.

(2.) The case of the prosecution in nutshell is as follows:

(3.) Mr.K.Murugesan, learned counsel appearing for the appellant contended that the deposition of the three direct eyewitness namely, P.W.1 to P.W.3 are contradictory and thus fatal to the case of the prosecution. He also pointed out that there was no motive or intention on the part of the appellant to commit the crime.