CHANDRASEKARAN Vs. STATE

JUDGEMENT

(1.) THE appellant stands convicted in Sessions Case No.105 of 2004 on the file of the Court of Sessions, Nagapattinam for an offence under section 302 IPC and sentenced to undergo life imprisonment and to pay a fine of Rs.2,000/-, in default, to undergo rigorous imprisonment for one year.

(2.) THE prosecution set out its case as follows:

(3.) THE point for consideration in this appeal is whether the prosecution has brought home the guilt of the accused beyond reasonable doubt.