MADESH Vs. STATE

JUDGEMENT

(1.) THE sole accused madesh has come forward with this appeal challenging the judgment of the learned principal Sessions Judge, Salem, dated 01. 02. 2005 made in S. C. No. 269 of 2004 convicting the appellant for the offence under Section 302 I. P. C. and sentencing him to life imprisonment and also to pay a fine for Rs. 1,000, in default, to undergo six months rigorous imprisonment and also convicting him for the offence under Section 201 IPC and sentencing him to three years rigorous imprisonment and to pay a fine of Rs. 1,000/-, in default, to undergo six months rigorous imprisonment. The sentences are ordered to run concurrently.

(2.) THE prosecution version in a nutshell is as follows:

(3.) THE prosecution, in order to bring home the charges against the accused, examined p. Ws. l to 12, marked Exs. P-1 to P-30 and m. Os. 1 to 11.