T.SENTHAMARAIKANNAN Vs. THE STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.102 of 2008, on the file of the learned Additional District and Sessions Judge, Fast Track Court, Periyakulam. He stood charged for the offence under Section 302 I.P.C. By Judgment, dated 30.06.2010, the Trial Court convicted him under Section 302 I.P.C. and sentenced him to undergo imprisonment for life and to pay a fine of Rs.1,000/- in default to undergo rigorous imprisonment for six months. Challenging the said conviction and sentence, the appellant is before this Court, with this Criminal Appeal.

(2.) The case of the prosecution, in brief, is as follows:

(3.) Based on the above materials, the Trial Court framed a lone charge under Section 302 I.P.C. The accused denied the same. In order to prove the case, on the side of the prosecution, as many as, 17 witnesses were examined and 19 documents were exhibited, besides 11 Material Objects.