N. VENKACHALAM Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C. No.57 of 2015 on the file of the learned III Additional District and Sessions Judge, Cuddalore at Vridhachalam. She stood charged for the offence under Sec. 302 IPC. By judgment dated 26.11.2015, the trial Court convicted him under Sec. 302 Penal Code and sentenced him to undergo life imprisonment with a fine of Rs.1,000.00, in default, to undergo rigorous imprisonment for two years. Challenging the said conviction and sentence, the appellant is before this Court with this appeal.

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

(3.) Based on the above materials, the Trial Court framed lone charge for the offence punishable under Sec. 302 Penal Code against the accused. The accused denied the same. In order to prove the case, on the side of the prosecution, as many as 27 witnesses were examined and 19 documents and 18 material objects were also marked.