SIVARAJ Vs. STATE

JUDGEMENT

(1.) Sivaraj, the appellant herein, was convicted for the offences under Sections 302 and 201 I.P.C. and sentenced to undergo life imprisonment and to pay a fine of Rs.3000/-, in default to undergo Rigorous imprisonment for six months for the offence under section 302 I.P.C. and to undergo rigorous imprisonment for 2 years and to pay a fine of Rs.1000/-, in default to undergo rigorous imprisonment for three months for the offence under Section 201 I.P.C. Sentences were ordered to run concurrently.

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

(3.) Mr. A.N. Rajan, learned counsel appearing for the appellant while assailing the judgment impugned, would take us through the entire evidence and contend that the circumstances projected by the prosecution do not clinchingly prove the guilt of the accused and those circumstances are not sufficient to fasten the criminal liability on the accused and as such, he is entitled to be acquitted.