KATTU RAJA Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in SC.No.10/2011 on the file of the learned Sessions Judge, No.2, Kancheepuram. He stood charged for offence u/s.302 IPC. By the Judgment dated 13.03.2012, the Trial Court found him guilty, convicted him u/s.302 IPC and sentenced him to undergo imprisonment for life and to pay a fine of Rs.1000/- and in default, to undergo rigorous imprisonment for six months. 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.) Based on the above materials, the Trial Court framed charge u/s.302 IPC against the accused. The accused pleaded innocence and therefore, he was put on trial. During the course of trial, on the side of prosecution, as many as 13 witnesses were examined; 15 documents were exhibited besides 7 material objects.