MARI @ MUTHU @ MARIMUTHU Vs. STATE

JUDGEMENT

(1.) The appellant, the sole accused in S.C.No.380 of 2011, on the file of the VI Additional Sessions Judge, Chennai, who stands convicted and sentenced for offence under Sections 302 and 380 I.P.C., has come up with this criminal appeal. By judgment dated 06.02.2013, the trial Court has sentenced him to undergo imprisonment for life (no fine was imposed) for the offence under Sec. 302 I.P.C. and to undergo rigorous imprisonment for three years for the offence under Sec. 380 I.P.C.

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

(3.) We have heard the learned counsel appearing for the appellant and the learned Additional Public Prosecutor appearing for the State and we have also perused the records carefully.