NAVAMANI Vs. STATE AND ORS

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.142 of 2004 on the file of the Additional District Sessions Judge, Fast Track Court No.II, Trichy. By judgment dated 11.11.2010, the trial Court has convicted him under Section 302 IPC and sentenced him to undergo imprisonment for life and to pay a fine of Rs.500/-, in default, to undergo rigorous imprisonment for three months. Challenging the said conviction and sentence, the appellant has come up with this Criminal Appeal.

(2.) The prosecution case in brief is as follows:

(3.) Based on the above materials, the trial Court framed a charge under Section 302 IPC. When the accused was questioned in respect of the charge, he pleaded innocence and therefore, he was put on trial. During the course of the trial, on the side of the prosecution, as many as 6 witnesses were examined and 17 documents were marked, besides 10 material objects.