MOOKU @ VENKATESAN Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.124 of 2012 on the file of the learned Additional District and Sessions Judge, Chengleput. He stood charged for offence under Section 302 of IPC. By judgment dated 18.11.2015, the trial court convicted him under Section 302 of IPC and sentenced him to undergo imprisonment for life. No fine was imposed. Challenging the said conviction and sentence, the appellant is before this Court with this Criminal Appeal.

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

(3.) Based on the above materials, the Trial Court framed a lone charge 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 19 witnesses were examined and 20 documents and 8 material objects were also marked.