ANNAMALAI Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.111 of 2010 on the file of the learned Additional District and Sessions Judge, Kancheepuram. He stood charged for the offence under Section 302 IPC. By judgment dated 28.06.2012, he has been convicted 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 three months. 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 under Section 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 10 documents were exhibited. No material objects were marked on the side of the prosecution.