DHARMALINGAM Vs. STATE

JUDGEMENT

(1.) The Appellant is the sole accused in S.C.No.6 of 2011 on the file of the Principal Sessions Judge, Dharmapuri. He was charged for the offence under Section 302 IPC. By Judgment dated 8.8.2012, the trial Court convicted the accused under Section 302 IPC and sentenced him to undergo life imprisonment and to pay a fine of Rs.1,000/ -, in default to undergo three months simple imprisonment. Challenging the said conviction and sentence, the accused is before this Court by filing this appeal.

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

(3.) Based on the above materials, the trial Court framed the charge against the accused under section 302 IPC. The accused denied the charge. In order to prove the charge, prosecution examined 16 witnesses, marked 19 exhibits, and produced 6 material objects.