KUMAR Vs. STATE

JUDGEMENT

(1.) The appeal is directed against the Judgment of conviction and sentence, dated 31.10.2014 made in S.C. No. 168 of 2013 on the file of the learned I Additional District and Sessions Judge, Thiruvallur. The appellant stands convicted for the offence under Section 302 IPC and sentenced to undergo life imprisonment and to pay a fine of Rs. 2000/-, in default to undergo further period of six months simple imprisonment. Aggrieved by the said conviction and sentence, the appellant/accused has preferred this criminal appeal.

(2.) The case of the prosecution, in brief, is as follows:

(3.) Per contra, Mr. V.M.R. Rajentren, learned Additional Public Prosecutor contended that the prosecution has established its case beyond all reasonable doubt and the minor discrepancies found in the evidence of the prosecution witnesses would not affect the prosecution case in its entirety. The learned Additional Public Prosecutor would submit that merely on the fact that the defence has pointed out certain discrepancies, the whole version of P.W. 4 and P.W. 7, who turned hostile, cannot be rejected. Hence, he prays for dismissal of the appeal.