MADESHWARAN Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal has been filed against the conviction and sentence passed bythe Additional District Sessions Court and Fast Track Court No.I, Erode, in S.C.No.18 of 2010, by its judgment, dated 26.8.2010, convicting the appellant for the offence under Section 302 of the Indian Penal Code, 1860, and sentencing him to undergo the punishment of life imprisonment and to pay a fine of Rs.500/-, and in default to undergo six months rigorous imprisonment.

(2.) The case of the prosecution, in brief, is as follows:

(3.) On the side of the prosecution, 19 witnesses had been examined. 18 documents and 8 material objects were marked. No witness had been examined and no document had been marked on behalf of the accused.