PANNADI Vs. STATE

JUDGEMENT

(1.) The present appeal has been filed by the appellant against the judgment passed in S.C.No.228 of 2015 dated 11.01.2018, on the file of the learned Principal Sessions Judge, Salem.

(2.) The appellant is the sole accused in the abovesaid case. The accused stood charged for the offence under section 302 IPC. During the course of tiral, when the accused was questioned about the charge framed against him, he denied the charge and opted for trial. Therefore, he was put on trial of the charge. After full pledged trial, the learned Principal Sessions Judge, Salem, found the accused guilty of the offence under Section 302 IPC. Accordingly, the accused was convicted and sentenced to undergo life imprisonment and imposed a fine of Rs.1,000/-. Challenging the conviction and sentence, the accused is before this Court by way of filing the present Criminal Appeal.

(3.) The case of the prosecution, in brief, is as follows: