SURESH Vs. STATE BY THE INSPECTOR OF POLICE

JUDGEMENT

(1.) The challenge in this appeal is to the judgment of learned Additional District and Sessions Judge, Fast Track Court I, Poonamallee, Tiruvallur District dated 9.4.2011 passed in S.C. No. 185 of 2010, convicting the appellant for offence under Section 302 IPC and sentencing him to undergo life imprisonment and fine of Rs. 5,000/- in default, to undergo one year simple imprisonment. The case of the prosecution is as follows:

(2.) To substantiate its case, the prosecution examined P.Ws. 1 to 10, and marked Exhibits P-1 to P-17 besides marking M.Os. 1 to 12. On questioning under Section 313 Cr.P.C., the accused denied the charges. None were examined on behalf of the appellant/accused and one exhibit was marked.

(3.) The learned trial Judge on consideration and appreciation of the entire evidence adduced by the prosecution, has found the accused guilty, convicted and sentenced him as stated above. Hence, the present appeal.