RAJA SEKAR Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.81 of 2011 on the file of the learned Additional Sessions Judge, Fast Track Court No.2, Salem. He stood charged for offence under Section 302 IPC. By judgment dated 08.11.2011, the trial Court convicted him under Section 302 IPC and sentenced to undergo imprisonment for life and to pay a fine of Rs.1,000/- in default to undergo rigorous imprisonment for one year. 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 a lone charge u/s 302 IPC. The accused denied the same. In order to prove the case of the prosecution, on the side of the prosecution, as many as 10 witnesses were examined and 9 documents were exhibited, besides 2 Material Objects.