MURTHI Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.33 of 2012 on the file of the learned Sessions Judge, Mahalir Sessions (Fast Track) Court, Udhagamandalam. He stood charged for offence under Sec. 302 of IPC. By judgment dated 08.06.2015, the trial court convicted him under Sec. 302 of Penal Code and sentenced him to undergo imprisonment for life and to pay a fine of Rs.10,000.00, in default, to undergo simple imprisonment for one year. Challenging the said conviction and sentence, the appellant is before this Court with this Criminal Appeal.

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

(3.) Based on the above materials, the Trial Court framed a lone charge as detailed in the first paragraph of the Judgment. The accused denied the same. In order to prove the case, on the side of the prosecution, as many as 17 witnesses were examined and 30 documents and 10 material objects were also marked.