MOORTHY Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in SC.No.86/2012 on the file of the learned Judge, Mahalir Sessions Court, Chennai. He stood charged for the offences u/s.341, 302, 506[ii] IPC. By judgment dated 15.07.2013, the Trial Court convicted him for the offence u/s.302 IPC alone and sentenced him to undergo imprisonment for life and to pay a fine of Rs.10,000/-, in default, to undergo simple imprisonment for six months. The Trial Court acquitted him from the charge u/s.506[ii] and 341 IPC. Challenging the said conviction and sentence, the appellant is before this Court with these appeals.

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

(3.) As we have already pointed out, absolutely there is no incriminating evidence against the accused. However, the Trial Court questioned the appellant/accused u/s.313 Cr.P.C., in respect of the evidences spoken by the above witnesses as narrated herein above. However, he did not chose to examine any witness nor mark any document on his side.