GOPALRAM Vs. STATE

JUDGEMENT

(1.) The sole accused has come forward with this appeal challenging his conviction and sentence imposed by the learned Principal Sessions Judge, Erode, by the judgment dated 26.08.2011 made in S.C.No.12 of 2011 convicting him for the offence under Section 302 IPC and sentencing him to undergo life imprisonment with a fine of Rs.5000/- with a default sentence of rigorous imprisonment for six months.

(2.) The factual background of the case is narrated as hereunder:

(3.) The prosecution, in order to prove its case, examined P.Ws.1 to 15, filed Exs.P.1 to P.24 and marked M.Os.1 to 14.