R.BASKAR Vs. STATE

JUDGEMENT

(1.) The challenge in this appeal is to the judgment of the learned Sessions Judge, Mahila Court, Perambalur dated 14.6.2012 made in S.C. No. 89 of 2011, convicting the appellant for the offence under Section 302 IPC and sentencing him to undergo life imprisonment with a fine of Rs. 5,000/- in default to undergo 2 years simple imprisonment. The accused/appellant faced the trial under the following backdrop:

(2.) The prosecution, in order to bring home the charges against the accused, examined P.Ws. 1 to 16, filed Exhibits P-1 to P-15 besides marking M.Os. 1 to 11.

(3.) When the accused was questioned under Section 313 of the Code of Criminal Procedure in respect of the incriminating circumstances appearing against him through the evidence adduced by the prosecution, he has come forward with the version of total denial. He has not chosen to examine any witness or mark any document on his side.