K. SENTHILKUMAR Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.61 of 2012, on the file of the learned Principal Sessions Judge, Tiruchirappalli. He stood charged for the offences punishable under Sections 302, 404 and 201 of the Indian Penal Code. By Judgment dated 15.11.2012, the Trial Court has acquitted the appellant from the charge under Section 201 of the Indian Penal Code, but convicted him, as detailed below:- <FRM>JUDGEMENT_119_LAWS(MAD)10_2015.html</FRM>

(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.