T. JAYAPAL Vs. THE STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.44 of 2010 on the file of the learned Additional Sessions Judge, Krishnagiri. The accused stood charged for offence under Section 302 IPC. By judgment, dated 16.04.2012, the Trial Court convicted the appellant under Section 302 IPC and sentenced him to undergo imprisonment for life and to pay a fine of Rs.10,000/-, in default, to undergo rigorous imprisonment for five months. Challenging the said judgment of conviction and sentence, dated 16.04.2012, 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 Mr.R.Sankarasubbu, the learned counsel appearing for the appellant and Mr.M.Maharaja, the learned Additional Public Prosecutor appearing for the State and also we have perused the records carefully.