VELAYUTHAM Vs. STATE

JUDGEMENT

(1.) Aggrieved over the conviction and sentence of life imprisonment and fine of Rs.5,000/-, in default to undergo simple imprisonment for six months, for the offence under Section 302 I.P.C., the present appeal came to be filed by the appellant.

(2.) The brief facts of the prosecution in nutshell is as follows:

(3.) The accused was put on trial. In order to establish the case, the prosecution examined P.Ws.1 to 17; marked Exs.P.1 to P.17 and M.Os.1 to 7. After the examination of prosecution witnesses, the accused was questioned under Section 313 Cr.P.C. with regard to the incriminating circumstances for which he denied the complicity. No witness was examined on the side of accused. He has not marked any document on his side. The Trial Court, after analyzing the evidence on record, convicted the accused under Section 302 I.P.C. and sentenced to undergo Life Imprisonment and a fine of Rs.5,000/- in default to undergo simple imprisonment for 6 months. Aggrieved over the same, the appellant has filed the present appeal.