M THIRAMBAL Vs. STATE

JUDGEMENT

(1.) The appellant is arrayed as the first accused in SC.No.138/2011 on the file of the learned II Additional District and Sessions Judge, Erode. Totally there are three accused. A1 and A2 stood charged for the offence u/s.302 IPC and A3 stood charged for the offence u/s.302 read with 34 IPC. By judgment dated 07.09.2012, the Trial Court acquitted A2 and A3 and convicted A1 for the offence u/s.302 IPC and sentenced him to undergo imprisonment for life and to pay a fine of Rs.100/-, in default, to undergo rigorous imprisonment for six months. Challenging the said conviction and sentence, the appellant/A1 is before this Court with this appeal.

(2.) The case of the prosecution, in brief, is as follows:-

(3.) When the above incriminating materials were put to the accused u/s.313 Cr.P.C., they denied the same as false. However, they did not chose to examine any witness nor marked any documents, on their side.