MANIARASAN Vs. THE STATE

JUDGEMENT

(1.) The appellant is the first accused in SC.No.147/2005 on the file of the learned Additional District and Sessions Judge, Fast Track Court, Namakkal. The second accused in this case was one Mr.Kathirvel. A1 stood charged for the offence u/s.302 IPC and A2 stood charged form the offence u/s.302 read with 34 IPC. By the judgment dated 18.02.2011, the Trial Court acquitted A2 ; but convicted the appellant/A1 herein for the offence u/s.302 IPC and sentenced him to undergo imprisonment for life and to pay a fine of Rs.5000/-, in default, to undergo rigorous imprisonment for three years. Challenging the said conviction and sentence, the appellant/accused 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., he denied the same as false. However, he did not choose to examine any witness on his side ; but marked Ex.R.1-In-patient record of the deceased Ganesan.