LAKSHUMANAN Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.238 of 2011, on the file of the learned Additional Sessions Judge, Fast Track Court No.II, Tuticorin. He stood charged for the offence under Section 302 I.P.C. By Judgment, dated 30.01.2012, 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.500/- in default to undergo rigorous imprisonment for one year. 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. In order to prove the case, on the side of the prosecution, as many as, 18 witnesses were examined and 17 documents were exhibited, besides 8 Material Objects.