MARIAPPAN Vs. STATE

JUDGEMENT

(1.) This appeal assails the correctness of the final Judgment and Order dtd. 22/4/2016 passed by the High Court of Judicature at Madras in Criminal Appeal No.151 of 2013 whereby the High Court has dismissed the appeal of the present appellant and confirmed the order of conviction under Sec. 302 of the Indian Penal Code, 1860(IPC) and awarding life sentence passed on 5/10/2012 by the Trial Court.

(2.) The facts of the case in brief are as follows:

(3.) As already narrated earlier, by judgment dtd. 5/10/2012, the Trial Court convicted the accused no.1, i.e., the appellant herein under Sec. 302 IPC and acquitted accused Nos.2 and 3 from all the charges levelled against them. The appellant was sentenced to undergo imprisonment for life and to pay a fine of Rs.5,000.00, in default to undergo rigorous imprisonment for one year for the said offence.