ASAITHAMBI Vs. STATE

JUDGEMENT

(1.) The appellant is the accused. This Criminal Appeal is directed against the conviction and sentence imposed in S.C.No.140 of 2015 on the file of the Principal Sessions Judge, Tiruchirapalli ordering the accused to undergo imprisonment for life and to pay a fine of Rs.1,000/- and in default to undergo rigorous imprisonment for a further period of one year, for the offence under Section 302 I.P.C.

(2.) The prosecution case in brief is as follows:

(3.) When examined under Section 313 Cr.P.C with reference to the incriminating circumstances appearing against him in the prosecuting evidence, the accused reiterated his innocence.