PERUMAL Vs. STATE

JUDGEMENT

(1.) PERUMAL, accused in Sessions Case No. 340 of 2001 on the file of Additional Sessions Judge-cum-Chief Judicial Magistrate, Salem, questioning the conviction for offence under Section 302 I. P. C. , and sentence of imprisonment for life and also fine of Rs. 1,000/- in default R. I. for six months, has filed the above appeal.

(2.) THE case of the prosecution is briefly stated hereunder:

(3.) THE prosecution has examined 12 witnesses as P. Ws. 1 and 12 and marked 17 documents as Exs. P-1 to P-17 and M. Os. 1 to 9. When the accused was questioned under Section 313 Cr. P. C. , as to the incriminating circumstances available from the evidence of prosecution witnesses, he denied the offences and pleaded not guilty. He did not examine any witness on his side. The learned trial Judge by accepting the case of the prosecution, convicted him for the offence under Section 302 I. P. C. , and sentenced him to undergo imprisonment for life and also to pay a fine of Rs. 1,000/- i. e. , to undergo Rigorous Imprisonment for six months.