R VELUNDAN @ SAKTHIVEL Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.173 of 2010, on the file of the Additional District Sessions Court/Fast Track Court No.II, Tuticorin. He stood charged for the offence punishable under Section 302 of the Indian Penal Code. By Judgment dated 25.11.2010, the Trial Court has convicted the appellant 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 one year. 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.