A BALASUBRAMANIAM Vs. STATE

JUDGEMENT

(1.) CHALLENGING the conviction for the offences under Sections 302 and 404 IPC and sentence imposed upon the appellant/accused to undergo life imprisonment with fine of Rs. 1,00,000/-and fine of Rs. 50,000/- respectively, the appellant has filed this appeal.

(2.) SHORT facts leading to the conviction are as follows:

(3.) MR. A. PADMANABHAN, learned counsel for the appellant/accused would take us through the entire evidence and point out various suspicious features in order to establish that the circumstances brought out in this case, would not connect the accused with the crime, since various pieces of circumstances available on record, would suffer from infirmities. The gist of his contentions is as follows: