N RAJENDRAN Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in Sessions Case No.180 of 2011, on the file of the learned III Additional District Judge, Tiruchirappalli. He stood charged for offence under Section 302 IPC. By judgment, dated 15.10.2012, the trial Court convicted him under Section 302 IPC 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. 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.) In order to prove the case, on the side of the prosecution, as many as 12 witnesses were examined, 18 documents and 8 Material Objects were marked.