GUNASEKARAN Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is filed against the conviction and sentence passed against the Appellant/Sole Accused in the Judgment, dtd. 25/11/2019 passed by the Additional District and Sessions Judge, Fast Track Court, Theni, in S.C. No.4 of 2016 by convicting and sentencing the Appellant for the offence punishable under Sec. 302, IPC and sentenced to undergo Imprisonment for Life and to pay a sum of Rs.10,000.00 in default, to undergo two years Simple Imprisonment.

(2.) The case of the Prosecution in brief is as follows:

(3.) On receipt of the records, the Judicial Magistrate, Paramakudi took up the case in P.R.C. No.16 of 2015 and issued summons to the Accused. After the appearance of the Accused, copies of the entire records were furnished to him free of cost under Sec. 207, Cr.P.C.