MUTHUPANDI Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.108 of 2009 on the file of the Additional District and Sessions Judge, Fast Track Court, No.II, Thoothukudi District. He stood charged for offences under Sections 302 IPC and 307 IPC (2 counts). By judgment dated 22.07.2010, the trial Court convicted him under all the three charges 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 for the offence under Section 302 IPC and to undergo rigorous imprisonment for seven years and to pay a fine of Rs.500/- for each count, in default to undergo rigorous imprisonment for one year for the offences under Section 307 IPC (2 counts). Challenging the said conviction and sentence, the appellant is before this Court with this appeal.

(2.) The case of the prosecution is as follows:

(3.) We have heard the learned counsel for the appellant and the learned Additional Public prosecutor and we have also perused the materials carefully.