MARIMUTHU Vs. THE STATE

JUDGEMENT

(1.) The appellant is the sole accused in SC. No. 395/2007 on the file of the learned Sessions Judge, Mahalir Needhimandram. He stood charged for the offence u/s. 302 IPC and vide judgment dated 01.04.2013, the Trial Court convicted him for the said offence and sentenced him to undergo imprisonment for life and to pay a fine of Rs. 10,000/ - and in default, to undergo simple 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.