KARTHICK Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The appellant is the first accused in S.C.No.2 of 2010 on the file of the Additional District & Sessions Judge, Fast Track Court, Pudukottai. There were two other accused. The appellant/A1 stood charged for offence under Section 302 IPC and the accused 2 and 3 stood charged for offence under Sections 302 read with 34 IPC. By judgment dated 29.01.2011, the trial Court acquitted the accused 2 and 3, but convicted the appellant alone under Section 302 IPC and sentenced him to undergo rigorous imprisonment for life and to pay a fine of Rs.25,000/-, in default, to undergo rigorous imprisonment for three years. 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 for the appellant, the learned Additional Public Prosecutor for the State and we have also perused the records carefully.