MURUGAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.65 of 2008 on the file of the learned Principal District and Sessions Judge, Theni. He stood charged for the offences under Sections 294-B and 302 IPC. By judgment dated 27.07.2010, the trial Court acquitted him from the charge under Section 294-B IPC, but convicted him under Section 302 IPC 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. Challenging the same, the appellant is before this Court with this appeal.

(2.) The case of the prosecution in brief is as follows;

(3.) In this appeal, since the learned counsel on record for the appellant had not made appearance, this Court appointed Mr.J.M.Abdul Rahman, the learned Legal Aid Counsel to argue the case of the appellant. We have heard him and the learned Additional Public Prosecutor appearing for the State. We have also perused the records carefully.