C NAGARAJ Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.199 of 2008 on the file of the learned Principal Sessions Judge, Virudhunagar District at Srivilliputhur. He stood charged for the offence under Section 302 IPC. By judgment dated 30.06.2010, the trial Court convicted him under Section 302 IPC and sentenced him to undergo imprisonment for life and to pay a fine of Rs.1,000/- (no default sentence 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.) Since the learned counsel appearing for the appellant had withdrawn his appearance and there was no representation for the appellant, this Court appointed the learned counsel Mr.M.Jagadeesh Pandian, as Legal Aid Counsel, to argue the case of the appellant. We heard the learned counsel for the appellant and the learned Additional Public Prosecutor appearing for the State. We have also perused the records carefully.