AROKYASAMY Vs. STATE

JUDGEMENT

(1.) THE appellant is the sole accused in S.C. No. 192 of 2004 on the file of the learned Principal Sessions Judge, Tiruchirappalli. He stood charged for the offence under Section 302 IPC. By judgment dated 5.1.2005, the trial Court convicted him under Section 302 IPC and sentenced him to undergo imprisonment for life and to pay a fine of Rs. 1,000/ , in default, to undergo rigorous imprisonment for a further period of six months. Challenging the said conviction and sentence, the appellant is before this Court, with this appeal.

(2.) THE case of the prosecution in brief is as follows:

(3.) OUT of the above witnesses, P.Ws.1 to 3 are the eye witnesses to the occurrence. P.Ws.1 and 2 have vividly spoken to about the entire occurrence. P.W.3, the mother of the deceased, however, turned hostile. She has not supported the case of the prosecution. P.W.4 has spoken to about the injury found on the deceased which resulted in the death. The others are official witnesses.