N RAVI Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.114 of 2014 on the file of the Principal Sessions Judge, Tirunelveli. He stood charged for offences under Sections 302 and 201 IPC. By judgment dated 06.03.2015, the trial Court convicted him under both the charges and sentenced him to undergo imprisonment for life and to pay a fine of Rs.1,000/-, in default, to undergo rigorous imprisonment for one year for the offence under Section 302 IPC and to undergo rigorous imprisonment for five years and to pay a fine of Rs.500/-, in default, to undergo rigorous imprisonment for six months for the offence under Section 201 IPC. 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.) We have heard the learned counsel for the appellant, the learned Additional Public Prosecutor for the respondent and we have also perused the records carefully.