POOVARASI Vs. STATE

JUDGEMENT

(1.) The appellant, sole accused in S.C.No.491 of 2010 on the file of the learned VI Additional Sessions Judge, Chennai, who stands convicted for offences under Sections 364 and 302 r/w Sec. 201 I.P.C. and sentenced to undergo rigorous imprisonment for seven years and pay a fine of Rs.50,000.00 and in default to undergo simple imprisonment for six months for the offence under Sec. 364 I.P.C. and to undergo imprisonment for life and pay a fine of Rs.50,000.00 and in default to undergo simple imprisonment for six months for the offence under Sec. 302 I.P.C. r/w Sec. 201 I.P.C., has come up with this appeal, challenging the said conviction and sentence.

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

(3.) We have heard the learned counsel for the appellant and the learned Additional Public Prosecutor appearing for the State and we have also perused the records carefully.