CHINNADAIKKAN Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.268 of 2010 on the file of the learned Principal Sessions Judge, Dindigul. He stood charged for the offences under Section 302 IPC and Section 25(1-a) of the Arms Act. By judgment dated 30.11.2012, the trial Court convicted the appellant/accused under both the 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 months for the offence under Section 302 IPC and to undergo rigorous imprisonment for three years and to pay a fine of Rs.1,000/-, in default to undergo rigorous imprisonment for six months for the offence under Section 25(1-a) of the Arms Act. Challenging the said conviction and sentence, the appellant/accused is before this Court with this appeal.

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

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