G RADHAKRISHNAN Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.187 of 2010, on the file of the learned Principal Sessions Judge, Madurai. He stood charged for the offence under Section 302 I.P.C. By Judgment, dated 30.09.2010, 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.5,000/- in default to undergo rigorous imprisonment for 3 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. against the accused. The accused denied the same.