MAYANDI Vs. STATE

JUDGEMENT

(1.) The sole accused in S.C.No.120 of 2015 on the file of the learned III Additional District and Sessions Judge, Tirunelveli, is the appellant herein. He was charged for the offence punishable under Sections 294(b) & 302 IPC and the trial Court, in conclusion of the trial, though acquitted him of the offence under Section 294(b) IPC, has found him guilty of the offence under Section 302 IPC, convicted and sentenced to undergo life imprisonment and to pay a fine of Rs.1000/-, failing which, to undergo rigorous imprisonment for three months. Aggrieved over the conviction and sentence, the accused / appellant has preferred the instant criminal appeal.

(2.) The brief facts of the case, as projected by the prosecution, in a nutshell, are as follows:

(3.) The available evidences from the prosecution witness are as follows: