T MANIKANDAN Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.19 of 2010, on the file of the learned District and Sessions Judge, Kanyakumari at Nagercoil. He stood charged for the offence punishable under Section 302 of the Indian Penal Code. By Judgment dated 09.07.2012, the Trial Court has convicted him under Section 302 of the Indian Penal Code and sentenced him to undergo imprisonment for life and to pay a fine of Rs.2,000/- in default to undergo simple imprisonment for four years. As against 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.