BABU ALIAS KUMARAVEL Vs. STATE

JUDGEMENT

(1.) ONE Babu @ Kumaravel, sole accused in Sessions Case No. 52 of 2000 on the file of Additional Sessions Judge (Fast Track Court No. 2), Chennai, is the appellant in the above appeal. He was charged for 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 counts) and fine of Rs. 5,000/-, in default, 6 months rigourous imprisonment.

(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.