BHARATH @ BARATH Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in SC.No.107/2012 on the file of the learned II Additional District and Sessions Judge, Coimbatore at Tiruppur. He stood charged for the offence u/s.302 IPC and vide judgment dated 29.10.2012, the Trial Court convicted him for the aforesaid offence and sentenced him to undergo imprisonment for life and to pay a fine of Rs.500/-, in default, to undergo simple imprisonment for three months. Challenging the said conviction and sentence, he 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, on the side of the accused, neither any witness was examined nor any document was marked.