MUTHU Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.28 of 2011 on the file of the learned Sessions Judge -2, Kancheepuram. He stood charged for the offence under Section 302 IPC. By judgment dated 31.10.2012, the trial Court convicted him under Section 302 IPC and sentenced him to undergo imprisonment for life and to pay a fine of Rs.2,000/-, in default to undergo rigorous imprisonment for one year. 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 a lone charge under Section 302 IPC. The accused denied the same. In order to prove the case, on the side of the prosecution, as many as 18 witnesses were examined and 24 documents were exhibited, besides 8 Material Objects.