KUPPUSAMY Vs. STATE

JUDGEMENT

(1.) Kuppusamy, the accused was convicted for the offences under Sections 302 (2 counts), 307 and 309 IPC and sentenced to undergo life imprisonment (2 counts), rigorous imprisonment for seven years and simple imprisonment for one year respectively. The sentences imposed on the appellant/accused were directed to run concurrently. Challenging the said conviction and sentence, this appeal has been filed.

(2.) Brief facts leading to conviction are as follows:-

(3.) Mr.V.K.Muthusamy, learned Senior Counsel appearing for the appellant/accused, while assailing the judgment impugned, would contend that the judgment has been rendered by the trial Court without any legal evidence and the witnesses, who were examined to speak about the occurrence, had turned hostile and as such, there is no substantive evidence to connect the accused with the crime and hence, he is entitled to be acquitted.