CHINNAPILLAI Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in SC.No. 90/2012 on the file of the learned Principal District and Sessions Judge, Krishnagiri District. He stood charged for the offence under section 302 IPC. By judgment dated 30.09.2013, the Trial Court convicted him for the offence under section 302 Penal Code and sentenced him to undergo imprisonment for life and to pay a fine of Rs. 1,000.00, in default, to undergo simple imprisonment for 6 months. Challenging the said conviction and sentence, the appellant 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 under section 313 Crimial P.C. he denied the same as false. However, he did not chose to examine any witness but marked Ex.D1 on his side.