N. RAMU Vs. THE STATE

JUDGEMENT

(1.) THE appellant is the sole accused in S.C. No. 188 of 2012, on the file of the learned Sessions Judge, Trichy District. He stood charged for the offences punishable under Sections 294(b) and 302 of the Indian Penal Code. By Judgment dated 30.01.2013, the Trial Court has acquitted the appellant from the charge under Section 294(b) of the Indian Penal Code, but convicted him under Section 302 of the Indian Penal Code and sentenced him to undergo imprisonment for life and to pay a fine of Rs. 1,000/ - in default to undergo rigorous imprisonment for six months. As against the said conviction and sentence, the appellant has come up with this Criminal Appeal.

(2.) THE case of the prosecution, in brief, is as follows: - -

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