VALLIYOORAN @ SELVARAJ Vs. STATE

JUDGEMENT

(1.) The present appeal has been filed by the appellant against the judgment passed in S.C.No.146 of 2015 dated 15.02.2017 on the file of the learned Sessions Judge, Mahalir Neethi Mandram, Thiruvarur. Appellant is the sole accused in the abovesaid case. The accused/appellant stood charged for the offence under Sections 302 and 201 IPC. The accused denied all the charges and opted for trial. Therefore, he was put on trial of the charges. After full fledged trial the learned Sessions Judge found the accused guilty for the offences under Sections 302 IPC and 201 r/w 302 IPC. Accordingly, the accused was convicted and sentenced as follows:

(2.) 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: