JAYAKANNAN Vs. STATE

JUDGEMENT

(1.) The appellant is the accused in Sessions Case No.72 of 2009, on the file of the Additional Sessions Judge(Fast Track Court No.II, Salem). He stood charged for the offence under Sections 302 of the Indian Penal Code and Section 201 r/w.Section 302 of the Indian Penal Code. By judgement dated 11.06.2009, the trial Court convicted him under Section 302 of the Indian Penal Code alone and sentenced him to undergo imprisonment for life and to pay a fine of Rs.10,000/-, in default, to undergo rigorous imprisonment for ten months. The trial Court acquitted him for the charge under Section 201 r/w.Section 302 of the Indian Penal Code. 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 incriminating materials, the trial Court framed the charges as detailed in first paragraph of this judgement. The accused denied the same as false. In order to prove the case, on the side of the prosecution, as many as 12 witnesses were examined, 18 documents and 8 material objects were marked. On the side of the accused, two documents, namely, the general diaries of Kolattur Police Station were marked.