ANIL KUMAR Vs. STATE

JUDGEMENT

(1.) THE appellant is the sole accused in S.C.No. 247/99 on the file of the Principal Sessions Court, Tuticorin. The learned Sessions Judge convicted the appellant for the offence of murder and sentenced to undergo rigorous imprisonment for life and also directed to pay fine of Rs. 2,000/ -

(2.) THE prosecution relied on both direct and circumstantal evidence in this case. The defence of the accused is of total denial.

(3.) FOR the purpose of disposal of this appeal it is necessary to note the relevant facts.