VEERASAMY Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.66 of 1999 on the file of the Principal Sessions Judge, Virudhunagar District, Srivilliputhur. He was convicted for the offence under Section 302 I.P.C. and sentenced to undergo imprisonment for life and to pay a fine of Rs.1,000/-, in default to undergo simple imprisonment for six months and also convicted for the offence under Section 341 I.P.C. and sentenced to undergo simple imprisonment for one month. Challenging the said conviction and sentence, he has filed this appeal.

(2.) Brief facts of the prosecution case are as follows:-

(3.) On behalf of the prosecution, P.Ws.1 to 10 have been examined, Exs.P-1 to P-9 have been filed and M.Os.1 to 4 have been marked.