JEYASHANKAR Vs. STATE

JUDGEMENT

(1.) THE appellant is the sole accused in S.C. No. 111 of 2010 on the file of the learned Additional District and Sessions Judge, Fast Track Court, No. II, Tuticorin. He stood charged for offences under Sections 450, 302 and 309 IPC. By judgment dated 22.11.2010, the trial Court convicted him under all the charges and sentenced him to undergo rigorous imprisonment for ten years and to pay a fine of Rs. 1,000/ -, in default, to undergo rigorous imprisonment for one year for the offence under Section 450 IPC, to undergo imprisonment for life and to pay a fine of Rs. 1000/ -, in default, to undergo rigorous imprisonment for one year for the offence under Section 302 IPC and to undergo simple imprisonment for one year and to pay a fine of Rs. 100/ -, in default, to undergo simple imprisonment for one month for the offence under Section 309 IPC. 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.) TWO stab injuries below the left breast each 5 cms x 1 cm x 1 1/2 cms.