M. VENKATESAN Vs. STATE

JUDGEMENT

(1.) , The appellant, the sole accused in S.C.No.41 of 2011 on the file of the learned Sessions Judge, Mahila Court, Perambalur, Perambalur District, has come up with this criminal appeal challenging his conviction under Section 302 of IPC and sentence of imprisonment for life and a fine of Rs.5,000/ - in default to suffer rigorous imprisonment for a further period of two years. The trial court has, however, acquitted him from the charge under Section 307 of IPC by giving benefit of doubt.

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

(3.) Based on the above materials, the trial Court framed two charges one under Section 302 of IPC and the other under Section 307 of 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 16 documents were exhibited, besides 7 Material Objects.