BABU ALIAS THUPPAKI ALIAS VENKATESAN Vs. STATE

JUDGEMENT

(1.) Babu @ Thuppaki Babu @ Venkatesan, the appellant herein, has been convicted for the offence under Section 302 (2 counts) IPC and sentenced to undergo life imprisonment for each count. Both me sentences are ordered to run Concurrently. Challenging the same, this Criminal Appeal has been filed.

(2.) The short facts, leading to the conviction of the appellant, are as follows:

(3.) On behalf of prosecution, P. Ws.1 to 20 were examined, Exs.P.1 to P. 39 were filed and M.Os.1 to 24 were marked.