MURUGAN Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.58 of 2011 on the file of the learned Additional Sessions Judge (Fast Track Court No.5 Coimbatore) at Tiruppur. He stood charged for offence under Section 302 I.P.C. By judgment dated 20.08.2011, the trial Court convicted him under Section 302 I.P.C. and sentenced him to undergo imprisonment for life. No fine has been imposed. 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.) We have heard the learned counsel appearing for the appellant and the learned Additional Public Prosecutor appearing for the State and we have also perused the records, carefully.