NAGARAJ Vs. STATE OF TAMILNADU

JUDGEMENT

(1.) The appellant herein has been convicted and sentenced to undergo life imprisonment and to pay a fine of Rs.10,000.00, in default to undergo rigorous imprisonment for a period of one year for the offence under Sec. 302 of the Penal Code, 1860 (IPC), through the judgment of the learned Sessions Judge, Fast Track Mahila Court, Krishnagiri, dtd. 27/2/2020 passed in Sessions Case No. 88 of 2018. This judgment is put under challenge in the present appeal.

(2.) For the sake of convenience, the parties to the appeal are addressed according to their ranks before the trial Court.

(3.) The brief case of the prosecution are as follows:-