SANGILIPANDI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.125 of 2011 on the file of the Additional Sessions cum Fast Track Court No.II, Tuticorin. He stood charged for the offence under Section 302 IPC. By judgment dated 12.09.2011, 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/-, in default to undergo rigorous imprisonment for one year. 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.) We have heard the learned counsel appearing for the appellant and the learned Additional Public Prosecutor appearing for the State. We have also perused the records carefully.