SANTHOSH PANDARAGIRI Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is preferred by the sole accused in S.C.No.117 of 2018 on the file of Principal Sessions Judge, Tiruvallur, assailing the judgment awarded by the trial court on 7/8/2019 in which he was convicted for the offence under Sec. 302 of the Indian Penal Code (45 of 1860) [hereinafter referred to as "IPC" for the sake of brevity] and sentenced to undergo Imprisonment for Life with a fine of Rs.1000.00, in default, to undergo Simple Imprisonment for another six months.

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

(3.) The point that arises for consideration in this appeal is as follows: