UMASANKAR ALIAS SANKAR Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The appellant/accused was tried by the learned Additional Sessions Judge, Vellore for the charge under Section 302 I.P.C., in S.C.No.86 of 2000 with reference to the murder of one Mallika on the night of 7.12.1999 near Pudupadi Palar Dam. The trial Court found him guilty as charged and sentenced him to undergo life imprisonment and also imposed a fine of Rs.3,000/- by its Judgment dated 3rd October, 2000. The accused, being aggrieved by the said Judgment has preferred the present appeal.

(2.) The prosecution, to substantiate its case, examined PWs.1 to 25 and marked Exs.P-1 to P-31 and produced Mos.1 to 20.

(3.) The case of the prosecution based on the above evidence let in, in a nutshell is as under.