R PARAMESWARAN Vs. STATE

JUDGEMENT

(1.) THE sole accused Parameswaran @ Easwaran has come forward with this appeal challenging the conviction and sentence passed by the learned Additional District Judge, Fast Track Court No.III, Coimbatore, in the judgment dated 23.05.2006 made in SC.No.341 of 2005, convicting the appellant for the offence under section 302 IPC [2 counts] and sentencing him to undergo life imprisonment on each count and also imposing a fine of Rs.5,000/- carrying with the default sentence of two years and six months rigorous imprisonment on each count. THE sentences are ordered to run concurrently.

(2.) THIS is the case of double murder. For the sake of convenience, the two deceased in this case, viz., Balasubramani @ Balan and Samalaipandaram, are hereinafter referred to as D1 and D2.

(3.) THE prosecution in order to substantiate its case, examined P.Ws.1 to 30, filed Exs.P.1 to 25 and marked M.Os.1 to 3.