NANDAKUMAR Vs. STATE

JUDGEMENT

(1.) ONE Nandakumar, sole accused in Sessions Case No. 162 of 2002 on the file of Additional Sessions Judge (Fast Track Court No. 4), Erode at bhavani, is the appellant in the above appeal. He was charged with an offence punishable under Section 302 IPC and by the impugned judgement, the Additional sessions Judge, after accepting the case of prosecution, convicted and sentenced him to undergo imprisonment for life.

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

(3.) WHEN the accused was questioned under Section 313 Cr. P. C. with reference to the incriminating circumstances found against him, in the evidence of prosecution witnesses, he denied the same. Accused has not examined any witness on his side.