ELAYARAJA Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.68 of 2012 on the file of the learned Additional District and Sessions Judge, Ariyalur. He stood charged for offences under Sections 302 I.P.C. and 404 I.P.C. By judgment dated 14.09.2012, the trial Court convicted him under both the charges and sentenced him to undergo imprisonment for life and pay a fine of Rs.10,000/- and in default to undergo rigorous imprisonment for two years for the offence under Section 302 I.P.C. and to undergo rigorous imprisonment for three years and pay a fine of Rs.5,000/- and in default to undergo rigorous imprisonment for six months for the 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.