MUTHALAGU Vs. STATE

JUDGEMENT

(1.) THE appellant is the sole accused in S.C. No. 251 of 2010 on the file of the learned Principal Sessions Judge, Madurai. He stood charged for the offence punishable under Section 302 IPC. By judgment, dated 23.12.2010, the trial Court convicted him under Section 302 IPC and sentenced him to undergo imprisonment for life and to pay a fine of Rs. 5,000/ -, in default, to undergo rigorous imprisonment for three months for the offence under Section 302 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.) WE have heard the learned Senior Counsel appearing for the appellant, the learned Additional Public Prosecutor appearing for the State and we have also perused the records carefully.