GANESAN Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.33 of 2009 on the file of the learned Sessions Judge, Tuticorin. He stood charged for offence under Section 302 IPC. By judgment dated 28.09.2011, the trial Court convicted him under Section 302 IPC and sentenced him to undergo imprisonment for life and to pay a fine of Rs.500/-, in default, to undergo rigorous imprisonment for two 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 respondent and we have also perused the records carefully.