MOHAN Vs. STATE AND ORS

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.48 of 2013 on the file of the learned District and Sessions Judge, Thiruvarur. Originally, there was yet another accused by name Rahmath Nisha. The case against Mrs.Rahmath Nisha was split up and tried separately. So far as the present Sessions Case is concerned, the appellant/accused alone was tried for the offence under Section 302 of IPC. By judgment dated 22.08.2013, 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.1,000/-, in default, to undergo rigorous imprisonment for 6 months. Challenging the said conviction and sentence, the appellant is before this Court with this Criminal Appeal.

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

(3.) Based on the above materials, the Trial Court framed a lone 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 17 witnesses were examined and 14 documents and 3 material objects were also marked.