RAJAN Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.144 of 2008 on the file of the learned Additional District Judge, Fast Track Court No.III, Coimbatore. He stood charged for offence under Section 302 IPC. By judgment dated 30.09.2008, the trial Court convicted him under Section 302 IPC and sentenced to undergo imprisonment for life [No fine was imposed]. Challenging the said conviction and sentence, the accused/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 a lone charge u/s 302 IPC. The accused denied the same. In order to prove the case of the prosecution, on the side of the prosecution, as many as 20 witnesses were examined and 21 documents were exhibited, besides 4 Material Objects.