MUNIVEL @ KUTTI Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.375 of 2009 on the file of the learned VI Additional Sessions Judge, Chennai. He stood charged for offence under Sec. 302 I.P.C. By judgment dated 01.03.2011, the trial Court convicted the accused for offence under Sec. 302 I.P.C., and sentenced him to undergo imprisonment for life and to pay a fine of Rs. 50,000.00 in default to undergo simple imprisonment for six months. Challenging the said conviction and sentence, the accused/appellant is before this Court with this Criminal Appeal.

(2.) The case of the prosecution, in brief, is as follows:-

(3.) On 26.05.2008, at about 11.30 am, the deceased along with P.Ws.1 & 2 were proceeding towards a hotel on the Chery Road. When they were nearing Atlas Company, the accused suddenly emerged there and attacked the deceased repeatedly with M.O.1, knife on his head. P.Ws.1 & 2 raised alarm. The accused ran away from the scene of occurrence.