PANDIYAN Vs. STATE

JUDGEMENT

(1.) The appellant is the first accused in S.C.No.102 of 2010, on the file of the learned Sessions Judge, Karur. The second accused is the father of the first accused. The appellant/first accused stood charged for the offence under Section 302 I.P.C. and the second accused stood charged for the offence under Section 302 read with 109 I.P.C. By Judgment, dated 10.06.2011, the Trial Court acquitted the second accused, but convicted the first accused under Section 302 I.P.C. and sentenced him to undergo imprisonment for life and to pay a fine of Rs.1,000/- in default to undergo rigorous imprisonment for two months. Challenging the said conviction and sentence, the appellant is before this Court, with this Criminal Appeal.

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

(3.) Based on the above materials, the Trial Court framed charges as detailed in the first paragraph of this Judgment. The accused denied the same. In order to prove the case, on the side of the prosecution, as many as, 17 witnesses were examined and 21 documents were exhibited, besides 2 Material Objects.