V JAGAN @ JAGANNATHAN Vs. STATE

JUDGEMENT

(1.) The appellant, the sole accused in S.C.No.50 of 2012 on the file of the learned Principal Sessions Judge, Krishnagiri, stands convicted for offences under Sections 302 and 404 I.P.C. By judgment dated 02.04.2013, the Trial Court convicted him under both the charges and sentenced him to undergo imprisonment for life (no fine was imposed) for offence under Section 302 I.P.C. and to undergo rigorous imprisonment for two years and to pay a fine of Rs.1000/- in default to undergo rigorous imprisonment for three months for offence under Section 404 I.P.C. Challenging the said conviction and sentence, the appellant 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 appearing for the appellant and the learned Additional Public Prosecutor appearing for the State and we have also perused the records, carefully.