PALANISAMY Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The appellant, who is the sole accused in S.C.No.268 of 2015 on the file of I Additional District and Sessions Court, Coimbatore, is found guilty of the offence punishable under Section 302 IPC and sentenced to undergo life imprisonment and to pay a fine of Rs.5,000/- each, in default to undergo further period of three months simple imprisonment. Challenging the same the present Criminal Appeal has been filed.

(2.) Case of the Prosecution:

(3.) Before the trial Court, the prosecution has examined 13 witnesses while marking Exs.P.1 to P.18 and material objects M.Os.1 to 7. On behalf of the defence, though one witness(D.W.1) has been examined viz., the wife of the appellant, she has stated that the appellant was on duty at that point of time.