MAHENDRAN Vs. STATE

JUDGEMENT

(1.) The appellant is sole accused in the Sessions Case in S.C.No. 194 of 2009 on the file of the learned Principal Sessions Judge, Tiruvellore.

(2.) On 14.08.2012, the learned Principal Sessions Judge found the accused guilty under Sec. 302 Penal Code and sentenced him to life imprisonment with a fine of Rs.1,000.00 with default sentence of rigorous imprisonment for one year.

(3.) The case of the prosecution briefly runs as under:-