MAYANDI Vs. STATE

JUDGEMENT

(1.) The appellant is the first accused in S.C.No.244 of 2010, on the file of the learned Principal Sessions Judge, Madurai. The second accused is one Mr.Kasinathan. The Trial Court framed as many as five charges in this case. The first charge was against both the accused under Section 120-B I.P.C; the second charge was against the first accused under Section 302 I.P.C.; the third charge was against the second accused under Section 302 read with 109 I.P.C.; the fourth charge was against both the accused under Section 201 I.P.C. and the fifth charge was against the second accused under Section 212 I.P.C. By Judgment, dated 20.10.2010, the Trial Court convicted the first accused 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 three months. The Trial Court acquitted the first accused from all the other charges and acquitted the second accused from the charges framed against him. 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 charges. The accused denied the same. In order to prove the case, on the side of the prosecution, as many as, 18 witnesses were examined and 28 documents were exhibited, besides 20 Material Objects.