RAMESH Vs. STATE

JUDGEMENT

(1.) THE appellant who has been arrayed as A-1 has come forward with this appeal challenging the conviction and sentence in Judgment dated 23.03.2006 passed by the learned Additional District and Sessions Judge, Fast Track Court, Tirupattur, Vellore District made in SC.No.384/2005 convicting the appellant under section 302 r/w 34 IPC and sentencing him to undergo life imprisonment and also imposing a fine of Rs.5,000/- in default to undergo six months simple 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.

(3.) THE brief facts of the case as unfolded during the course of trial through the evidence adduced by the prosecution are as follows:-