RATHINAM Vs. THE STATE

JUDGEMENT

(1.) The appellant is the sole accused in SC.No.45/2012 on the file of the learned Principal Sessions Judge, Krishnagiri. He stood charged for the offences u/s.302, 201 read with 302 IPC. By judgment dated 12.03.2013, the Trial Court convicted the appellant/accused for the offence u/s.302 IPC and sentenced him to undergo imprisonment for life and convicted him u/s.201 read with 302 IPC and sentenced him to undergo two years rigorous imprisonment. The sentences were ordered to run concurrently. Challenging the said conviction and sentences, 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. His defence was a total denial. However, on the side of the accused, neither any witness was examined nor was any document marked.