S THIYAGARAJAN Vs. STATE

JUDGEMENT

(1.) THE sole accused was convicted for the offence under Section 302 IPC and sentenced to undergo Life Imprisonment and to pay a fine of Rs.1, 000/-, in default, to undergo one year Rigorous Imprisonment and was also convicted for the offence under Section 506 (ii) IPC (2 Counts) and sentenced to undergo one year Rigorous Imprisonment for each count and the sentences were ordered to run concurrently. Aggrieved by the aforesaid verdict of the trial Court, the present criminal appeal has been preferred by accused Thiyagarajan.

(2.) ON the side of the prosecution, as many as 12 witnesses were examined and 21 documents and 13 material objects were marked. Neither oral nor documentary evidence was let in on the side of defence.

(3.) THE trial Court having heavily relied upon the testimonies of P.W.3 Manickam and P.W.4 Murugan, the arrest of accused Thiyagarajan confession which led to the recovery of material objects Chemical Examiner's Report as well as Serologist's Reports available on record and the medical evidence produced in this case, rendered a verdict of conviction and sentence against the accused as stated supra.