M KASIMANI Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.275 of 2002, on the file of the Additional District and Sessions Court, [Fast Track Court No.I], Trichy. He stood charged for the offences punishable under Sections 324 and 302 of the Indian Penal Code. By Judgment dated 05.02.2003, the Trial Court acquitted the accused from the charge under Section 324 of the Indian Penal Code, but 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.500/-, in default to undergo rigorous imprisonment for two months. 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.