M BABU Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.47 of 2012 on the file of the learned Additional District and Sessions Judge, Namakkal. He stood charged for offences under Sections 302 and 506(ii) IPC. By judgment dated 19.12.2012, the trial Court convicted him under both charges and sentenced him to undergo imprisonment for life and to pay a fine of Rs.1,000/-, in default to undergo rigorous imprisonment for six years for the offence under Section 302 IPC and to undergo rigorous imprisonment for three years for the offence under Section 506(ii) IPC. Challenging the said conviction and sentence, the accused/appellant 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 charges as detailed in the first paragraph of this judgment. The accused denied the same. In order to prove the case of the prosecution, on the side of the prosecution, as many as 13 witnesses were examined and 26 documents were exhibited, besides 8 material objects.