SIVA Vs. STATE REP BY THE INSPECTOR OF POLICE, KRISHNAGIRI TALUK P.S., KRISHNAGIRI DISTRICT CRIME NO. 210 OF 2013

JUDGEMENT

(1.) The appellant is the sole accused in S.C. No. 142 of 2014 on the file of the learned Sessions Court, Mahila Court, Krishnagiri. He stood charged for the offences under Sections 302 IPC. By judgment dated 26.11.2015, the trial court convicted the accused for the offence punishable under Sec. 302 Penal Code and sentenced to undergo life imprisonment with a fine of Rs.5,000.00, in default, to undergo six months simple imprisonment. 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 charges as detailed in the first paragraph of the Judgment. The accused denied the same. In order to prove the case, on the side of the prosecution, as many as 13 witnesses were examined and 14 documents and 8 material objects were also marked.