MANI Vs. STATE

JUDGEMENT

(1.) The sole accused in SC. No. 21/2011 on the file of the Sessions Court No. 2, Kancheepuram is the appellant herein and aggrieved by the conviction under Sec. 302 IPC and imposition of sentence of rigorous imprisonment for life and to pay a fine of Rs. 5000/ - with a default sentence of one year rigorous imprisonment, he has filed the present appeal.

(2.) The facts leading to this appeal, briefly narrated, are as follows: - -

(3.) The Trial Court on consideration of the oral and documentary evidence and other materials placed before it, has convicted the appellant/accused for the offence u/s. 302 IPC and sentenced him as mentioned above. Challenging the legality of the said conviction and sentence, the appellant/accused is before this Court with this appeal.