R KUPPUSAMY Vs. STATE

JUDGEMENT

(1.) The sole accused who faced the trial and found guilty under Section 302 IPC and awarded life imprisonment by the learned Additional District and Sessions Judge (Fast Track Court), Dindigul, in S.C. No. 75/2005, has challenged the conviction and sentence in this appeal.

(2.) The short facts necessary for disposal of this appeal can be stated thus:

(3.) Advancing his arguments on behalf of the appellant/accused, Mr. G.R.Swaminathan, would submit that in the instant case, the entire case of the prosecution rested on the extra judicial confession alleged to have been made by the accused/appellant to P.W.1, the Village Administrative Officer at about noon hours, i.e., at 12 O' clock on 18.3.2005. The said document Ex.P.1 could not have been come into existence as put forth by the prosecution for more reasons: