NARAVALA Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in the Sessions Case in S.C.No.86/2010 on the file of the learned Additional Sessions Judge, Fast Track Court No.I, Salem.

(2.) On 04.06.2010, the learned Additional Sessions Judge found him guilty under Sec. 302 Penal Code and sentenced him to life imprisonment with a fine of Rs. 1,00,000.00, with default sentence of one year rigorous imprisonment.

(3.) The case of the prosecution briefly runs as under:-