KANAGARAJ Vs. STATE

JUDGEMENT

(1.) The present appeal has been filed to set aside the conviction and sentence passed in S.C.No.19 of 2013 dtd. 31/7/2015, on the file of the learned III Additional District and Sessions Judge, Coimbatore.

(2.) The appellant is the sole accused. He stood charged for the offence under sec. 302 IPC. The accused denied the charge and opted for trial. Therefore, he was put on trial of the charge.

(3.) After full pledged trial, the learned III Additional District and Sessions Judge, Coimbatore, found the accused guilty of the offence under Sec. 302 IPC. Accordingly, the accused was convicted and sentenced to undergo life imprisonment and to pay a fine of Rs.5,000.00, in default to undergo rigorous imprisonment for three months. Challenging the conviction and sentence the accused is before this Court, by way of filing the present Criminal Appeal.