THAMEEMUN ANSARI Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.173 of 2014 on the file of the learned VI Additional District and Sessions Judge at Chennai. He stood charged for offence under Sec. 302 I.P.C. By judgment dated 27.07.2016, the trial Court convicted him under Sec. 302 I.P.C. and sentenced him to undergo imprisonment for life and pay a fine of Rs.1,000.00 in default to undergo simple imprisonment for three months. Challenging the said conviction and sentence the appellant 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, he denied the same as false. However, he did not choose to examine anyone nor mark any documents. His defence was a total denial. Having considered all the above the trial Court convicted the appellant as detailed in the first paragraph of this judgment and that is how the appellant is before this Court with this appeal.