LOGANATHAN Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.210 of 2010 on the file of the learned Additional District and Sessions Judge, Fast Track Court No.V, Coimbatore at Tiruppur. He stood charged for offence under Section 302 of IPC. By judgment dated 17.02.2011, the trial court convicted him under Section 302 of IPC and sentenced him to undergo imprisonment for life and no fine was imposed. Challenging the said conviction and sentence, the appellant/sole accused 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 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 12 witnesses were examined and 17 documents and 14 material objects were also marked.