THIRUNAVUKARASU Vs. THE STATE

JUDGEMENT

(1.) Appellant is the sole accused in S.C.No. 420 of 2006 on the file of Principal Sessions Court, Chennai. He stood charged for an offence punishable under Sec. 302 of IPC. Vide Judgment, dated 29.12.2006, the trial Court convicted the appellant/accused under Sec. 302 of Penal Code and sentenced him to undergo life imprisonment and also to pay a fine of Rs. 1,000.00 and, in default of payment of fine, to undergo simple imprisonment for a further period of three months. Challenging the conviction and sentence, the 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 the sole charge under Sec. 302 Penal Code against the accused and the accused denied the charge. In order to prove its case, the prosecution examined as many as 11 witnesses, namely, P.Ws.1 to 11; filed 14 documents vide Exs.P-1 to P-14 and marked 2 material objects.