SARAVANAN Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.39 of 2009 on the file of the learned Additional Sessions Judge, Fast Track Court, No.II, Tuticorin. He stood charged for offences under Section 302 IPC. By judgment dated 17.07.2009, the trial Court convicted him under Section 302 IPC and sentenced to undergo imprisonment for life and no fine was imposed. 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.) We have heard the learned counsel for the appellant, the learned Additional Public Prosecutor for the respondent and we have also perused the records carefully.