BOMMAIYAN Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in SC.No.55/2010 on the file of the learned Additional District and Sessions Judge, Erode [Bhavani]. He stood charged for the offence under section 302 IPC. By judgment dated 30.10.2013, 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. 25,000.00, in default, to undergo rigorous imprisonment for one year. 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 Cr.P.C., he denied the same as false. However, he did not chose to examine any witness nor marked any documents, on his side.