RAVI Vs. STATE

JUDGEMENT

(1.) The appellant has filed the present appeal against the judgment and order dtd. 2/7/2015 passed by the learned Principal District and Sessions Judge, Virudhunagar at Srivilliputhur, in S.C.No.97 of 2012, wherein the appellant was convicted for an offence punishable under Sec. 302 IPC and sentenced to undergo Life Imprisonment. He filed the appeal along with a petition to condone the delay of 1341 days in filing the appeal, in Crl.M.P(MD)No.6142 of 2019. The delay was condoned by this Court vide, orders dtd. 22/7/2019.

(2.) The prosecution theory as could be discerned from the oral and documentary evidence is as follows:

(3.) This is a case based on circumstantial evidence. In such cases, the proof has to be stricter. It is well settled that the following conditions have to be fully satisfied.