VELU ALIAS VELUSAMY Vs. STATE

JUDGEMENT

(1.) (Appeal against the judgment dated 31.3.2004 made in S.C.No.120 of 2003 on the file of learned Sessions Judge, Perambalur.) The appellant is before us being aggrieved by and dissatisfied with a judgment dated 31.3.2004 passed by the learned Sessions Judge, Perambalur in S.C.No.120 of 2003 whereby and whereunder he convicted and sentenced the appellant herein (first accused) to undergo life imprisonment and to pay a fine of Rs.10,000/-, in default, to undergo rigorous imprisonment for three months for the offence under Section 302, IPC.

(2.) THE appellant/A1 was charged for alleged commission of offence punishable under Section 302 IPC, in connection with the occurrence said to have taken place at about 6.30 p.m. on 21.11.2002 in the graveyard of Wallajah Nagaram Colony, within the jurisdiction of respondent Police Station, for having said to have murdered one Ashok.

(3.) THE learned counsel for the appellant vehemently contends that: