GUNA ALIAS GUNASEKARAN Vs. STATE

JUDGEMENT

(1.) AGGRIEVED by the conviction under Sections 302 and 506(ii), ItPC and sentence to undergo imprisonment for life with fine of Rs.2,500/- and to undergo rigorous imprisonment for two years with fine of Rs.1,000/- respectively imposed on him by the learned Sessions Judge, Nagapattinam in S.C.No.1 of 2006, the accused has preferred the above appeal.

(2.) THE allegation in the charges framed against the accused is that

(3.) THE accused was questioned under Section 313 Cr.P.C. as to the incriminating circumstances that appeared against him, and the accused denied the same. Neither any witness was examined nor any documentary evidence was produced on his side.