MARIMUTHU Vs. STATE

JUDGEMENT

(1.) Appellant, sole accused, in the case in SC. No. 251/2013 on the file of the Court of the Sessions Judge, Magalir Needhimandram (Mahalir Court),Coimbatore, was tried for offence under section 302 IPC. The Trial Court, under impugned Judgment dated 17.09.2016, found the appellant/accused guilty of the above said offence and sentenced him to undergo imprisonment for life and a fine of Rs. 5000/- with a default sentence of 3 months simple imprisonment. Aggrieved over the said conviction and sentence, the present appeal came to be filed by the appellant/accused.

(2.) The brief facts of the prosecution case, are as follows:-

(3.) The learned counsel for the appellant submitted that the evidence of P.W.1 is highly unreliable and she has spoken about the nature and number of injuries. It is his further submission that the other prosecution witnesses have supported the prosecution version and the evidence of P.W.8 also appears to be a hearsay. Hence, learned counsel submitted that the prosecution has established the guilt of the appellant/accused beyond reasonable doubt and prayed for allowing of this appeal.