LAWS(MAD)-2016-3-96

SURESH Vs. THE STATE

Decided On March 14, 2016
SURESH Appellant
V/S
THE STATE Respondents

JUDGEMENT

(1.) The appellant is the sole accused in SC. No. 181/2010 on the file of the learned Additional District and Sessions Judge, Fast Track Court No. 5, Coimbatore at Tirupur. He stood charged for the offence u/s. 302 IPC and vide judgment dated 28.02.2011, the Trial Court convicted him for the said offence and sentenced him to undergo imprisonment for life and no fine amount was imposed. 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 nor marked any document.