RASATHI Vs. STATE

JUDGEMENT

(1.) THE appellant is the sole accused in S.C. No. 27 of 2012 on the file of the learned Principal District and Sessions Judge, Ariyalur. He stood charged for offences under Ss. 302 and 307 IPC. By judgment dated 29.06.2012, the trial Court convicted him under both the charges and sentenced him to undergo imprisonment for life and to pay a fine of Rs. 5,000/ -, in default to undergo rigorous imprisonment for one year for the offence under Sec. 302 IPC and to undergo rigorous imprisonment for seven years and to pay a fine of Rs. 2,500/ -, in default to undergo rigorous imprisonment for six months for the offence under Sec. 307 IPC. Challenging the said conviction and sentence, the accused/appellant 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 charges as detailed in the first paragraph of this judgment. The accused denied the same. In order to prove the case of the prosecution, on the side of the prosecution, as many as 17 witnesses were examined and 14 documents were exhibited, besides 5 Material Objects.