M RAMAMURTHY Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in SC.No.61/2011 on the file of the learned District Judge, Tiruvarur. By judgment dated 08.03.2013, the Trial Court convicted the appellant/accused for the offence u/s.302 IPC and sentenced him to undergo imprisonment for life and to pay a fine of Rs.1000/-, in default, to undergo rigorous imprisonment for six months. 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.