MURUGESAN Vs. STATE

JUDGEMENT

(1.) THE sole accused Murugesan has come forward with this appeal challenging the conviction and sentence passed by the learned Principal District and Sessions Judge, Vellore, Vellore District by the Judgment dated 05.04.2006 in S.C.No.213/2004 convicting the appellant for the offence under section 302 IPC and sentencing him to life imprisonment and also imposing a fine of Rs.1,000/- carrying with the default sentence of six months simple imprisonment.

(2.) THE occurrence in this case is shown to have taken place on 08.10.2001 at about 3.00 p.m. near the land of one Duraisamy at Pallampattikollai village as the accused beat the deceased Moorthy on his head with a stick-M.O.1, resulting the death of the deceased on 09.10.2001 and thereby, the accused said to have committed the offence under section 302 IPC.

(3.) WHEN the accused was questioned under section 313 Cr.P.C., in respect of the incriminating materials appearing against him through the evidence adduced by the prosecution, the accused denied each and every circumstances, he has come forward with the version of total denial. He has not chosen to examine any witness or mark any document on his side.