ABRAHAM LINCOLN Vs. STATE

JUDGEMENT

(1.) CHALLENGING the conviction and sentence of life imprisonment imposed on the appellant by the Principal Sessions Judge, Cuddalore, for the offence punishable under Section 302 of the Indian Penal Code, the appellant has tried this appeal.

(2.) THE facts leading to conviction, in short, are as follows:

(3.) THE plea of the accused is one of total denial. The trial Court, having considered the materials placed before the Court by the prosecution, found the accused guilty for the offence punishable under Section 302 of the Indian Penal Code and sentenced him to life imprisonment. Hence, this appeal. Mr. K. M. Subramaniam, learned counsel for the appellant by taking us through the evidence would make the following contentions: