N VIVEKANANDAN Vs. STATE AND ORS

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.45 of 2002, on the file of the learned Principal Sessions Judge, Virudhunagar District at Srivilliputhur. He stood charged for the offence under Section 302 IPC. The trial Court, by judgment, dated 27.01.2003, convicted the appellant under Section 302 IPC and sentenced him to undergo imprisonment for life. (No fine was imposed). Challenging the said conviction and sentence, the appellant is before this Court with this appeal.

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

(3.) On considering the above materials, the trial court framed a lone charge under Section 302 IPC. The accused denied the charges. Therefore he was put on trial. In order to prove the charge, on the side of prosecution, as many as 11 witnesses were examined and marked 15 documents, besides 9 material objects.