ANANDHARAJ Vs. STATE

JUDGEMENT

(1.) The appeal is preferred against the conviction of the appellant under Section 302 I.P.C. sentenced him to undergo life imprisonment and to pay a fine of Rs. 10,000/- in default to undergo two years simple imprisonment by the learned Sessions Judge, Mahila Fast Track Court, Erode, in S.C.No.32 of 2015 dated 27.08.2015. The detention period already undergone by the appellant was ordered to set off under section 428 of Cr.P.C.

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

(3.) The accused was put on trial. In order to establish the case, the prosecution examined P.Ws.1 to 14; marked Exs.P.1 to P.30 and M.Os.1 to 10. 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 marked any document on his side. The Trial Court, after analyzing the evidence on record, convicted and handed down the sentences on the appellant/accused as stated above.