KALIMUTHU Vs. STATE

JUDGEMENT

(1.) THE appellant is the sole accused, in S.C. No. 31 of 2002 on the file on the learned Principal Sessions Judge, Dingidul.

(2.) THE appellant was convicted for the offence under Section 302 IPC and sentenced to undergo life imprisonment along with a fine of Rs. 1000/-, in default to undergo one year R.1.

(3.) BEFORE us, Mr. J. Ashok, the learned counsel appearing for the appellant has contended that the evidence relied on by the prosecution is not sufficient to connect the accused with the crime.