MOHAN @ APPU Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.454 of 2012 on the file of the learned Sessions Judge, Mahila Court, Chennai. He stood charged for offence under Section 302 of IPC. By judgment dated 29.01.2015, the trial court convicted him under Section 302 of IPC and sentenced him to undergo imprisonment for life and to pay a fine of Rs.5,000/-, in default, to undergo simple imprisonment for 6 months. 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 15 witnesses were examined and 21 documents and 11 material objects were also marked.