SINGAM ALIAS SINGARAJA Vs. STATE

JUDGEMENT

(1.) The appellant is the accused in S.C. No. 527 of 2004, on the file of the learned Principal Sessions Judge, Madurai. Altogether, there were four accused in this case including this appellant. The second accused stood charged for an offence under Section 302 IPC and the third and the fourth stood charged for an offence under Section 302 IPC r/w 109 IPC. The trial Court acquitted the accused 2 to 4 from the relevant charges against them. Sofar as the appellant is concerned, the trial Court by judgment dated 06.01.2005 convicted him under Section 302 IPC and sentenced him to undergo imprisonment for life and to pay a fine of Rs. 10,000/- in default, to undergo rigorous imprisonment for one year. Challenging the said conviction and sentence, this appellant is before this Court with this appeal.

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

(3.) We have heard the learned counsel for the appellant and the learned Additional Public Prosecutor for the respondent. We have also perused the records carefully.