VENKATESH Vs. STATE

JUDGEMENT

(1.) THE challenge in this appeal is to the Judgment of the learned I Additional Sessions Judge, Dharmapuri District dated 21.07.2004 made in S.C.No.189/2003 convicting the appellant who has been arrayed as A-1 under section 302 IPC and sentencing him to life imprisonment and also imposing a fine of Rs.3,000/- in default one year rigorous imprisonment.

(2.) THERE are two accused in this case, viz., A-1 and A-2 and A-2 has been acquitted by the learned Trial Judge as the learned Judge disbelieved the prosecution case in respect of A-2 who has been charged for the offence under section 302 read with 109 IPC.

(3.) THE accused faced the trial under the following background:-