K RAJA Vs. STATE INSPECTOR OF POLICE

JUDGEMENT

(1.) The appellant is the sole accused in S.C. No. 22 of 2009 on the file of the learned Additional Sessions Judge, (FTC No.1), Salem. He stood charged for the offence under Section 302 I.P.C. By judgment dated 27.05.2009, the Trial Court convicted the appellant under Section 302 I.P.C. and sentenced him to undergo imprisonment for life and to pay a fine of Rs.10,000/-, in default to undergo rigorous imprisonment for 10 months. 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 for the appellant, the learned Additional Public Prosecutor for the State and we have also perused the records carefully.