KUMAR Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.44 of 2011 on the file of the learned Sessions Judge, Karur. He stood charged for offences under Sections 302, 376 and 392 IPC. By judgment dated 31.01.2012, the trial Court acquitted the appellant of the charges under Sections 392 and 376 IPC, however, the trial Court convicted him only under Section 302 IPC and sentenced him to undergo imprisonment for life and to pay a fine of Rs.500/-, in default, to undergo rigorous imprisonment for one month. 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 considered the learned counsel for the appellant, the learned Additional Public Prosecutor for the respondent State and we have also perused the records carefully.