TAMILARASAN Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.23 of 2012 on the file of the learned III Additional District and Sessions Judge, Kallakurichi, Villupuram District. He stood charged for the offences under Sections 302 and 307 (2 Counts) of IPC. The trial court convicted him under both the charges and sentenced him to undergo imprisonment for life and to pay a fine of Rs.100/-, in default, to undergo rigorous imprisonment for one year for the offence under Section 302 of IPC and sentenced him to undergo rigorous imprisonment for 10 years and to pay a fine of Rs.100/- for each count, in default, to undergo rigorous imprisonment for one year for the offence under Section 307 of IPC. Challenging the said conviction and sentence, the appellant/sole accused 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 the Judgment. The accused denied the same. In order to prove the case, on the side of the prosecution, as many as 20 witnesses were examined and 15 documents and one material object were also marked.