MARUTHU Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.150 of 2009 on the file of the learned Additional District and Sessions Judge, Fast Track Court No.I, Coimbatore. He stood charged for an offence under Section 302 of IPC by judgment dated 09.04.2010. The trial court convicted him under Section 302 of IPC and sentenced him to undergo imprisonment for life and to pay a fine of Rs.2,000/-, in default, to undergo rigorous imprisonment for one year. Challenging the said conviction and sentence, the appellant/sole accused is before this Court with this appeal.

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

(3.) Based on the above materials, the Trial Court framed a charge as detailed in the first paragraph of the Judgment. The accused denied the same. In order to prove the case, on the side of the prosecution, as many as 15 witnesses were examined and 17 documents and 20 material objects were also marked.