M GOPI Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C. No. 259 of 2012 on the file of learned Principal District & Sessions Judge, Tiruvallur. He stood charged for the offence under Section 302 I.P.C. By judgment dated 28.06.2013, the Trial Court convicted the accused for the offence under Section 302 I.P.C. and sentenced him to undergo imprisonment for life and to pay a fine of Rs. 5000/-in default to undergo simple imprisonment for 6 months. 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 for the appellant, the learned Additional Public Prosecutor appearing for the State and we have also perused the records very carefully.