ALAGUPANDIAN Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C. No. 135 of 2005 on the file of the Principal Sessions Judge, Tuticorin District. He stood charged of offence punishable one under Section 302 IPC. The trial Court by judgment dated 28.10.2005, found the accused guilty and sentenced him to undergo life Imprisonment and fine of Rs. 500/- in default rigorous imprisonment for two years. Challenging the said conviction and sentence, the appellant is before this Court. The case of the prosecution in brief is as follows:

(2.) To substantiate its case, the prosecution examined PWs. 1 to 10, and marked Exs. P1 to P19 and M.Os. 1 to 8. On questioning under Section 313 Cr.P.C., the accused denied the charges. None were examined on behalf of the appellant/accused nor were any exhibits marked.

(3.) On appreciation of evidence, finding the appellant guilty of offence under Section 302 IPC, the trial Court has convicted the appellant to life imprisonment and fine. Against his conviction and sentence, the appellant is before this Court with this criminal appeal.