VEERACHAMY Vs. STATE

JUDGEMENT

(1.) Veerachami, the appellant herein was convicted for the offences under Sections 302 and 201 I.P.C. and sentenced to undergo life imprisonment and also to pay a fine of Rs.3000/-, in default to undergo simple imprisonment for 2 years for the offence under Sec.302 IPC, and to undergo rigorous imprisonment for 7 years and also to pay a fine of Rs.2,000/-, in default to undergo simple imprisonment for one year for the offence under Sec.201 IPC and the sentences were ordered to run concurrently. Hence, the appeal.

(2.) The facts leading to the conviction, are as follows:-

(3.) Mr. Tanjan, learned counsel appearing for the appellant, would take us through the entire evidence and strenuously contend that the available evidence on record would not clinchingly prove that the accused is the perpetrator of the crime in question, when there are no eye witnesses to the occurrence. The prosecution has to establish its case by producing acceptable circumstantial evidence, which is lacking in this case. The evidence of P.Ws.2 and 3 is unreliable and as such, the extra-judicial confession given by the accused to P.W.1, would not be sufficient to hold the accused guilty for murder.