P CHOCKALINGAM Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in in S.C.No.48 of 2004, on the file of the Principal District and Sessions Judge, Ramanathapuram District. He stood charged for the offence punishable under Section 302 of the Indian Penal Code. By Judgment dated 18.10.2004, the Trial Court has convicted the appellant under Section 302 of the Indian Penal Code and sentenced him to undergo imprisonment for life. Challenging the said conviction and sentence, the appellant has come up with this Criminal Appeal.

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

(3.) We have heard the learned counsel for the appellant, the learned Additional Public Prosecutor for the respondent and also perused the records carefully.