SELVAM Vs. STATE

JUDGEMENT

(1.) This criminal appeal is against the Judgment, dated 29.11.2012 made in S.C. No. 78 of 2012 on the file of the II Additional District and Sessions Judge, Tiruppur.

(2.) The sole accused is the appellant herein. The appellant/accused has been convicted by the trial court for the offence under Sec. 302 IPC and sentenced to undergo life imprisonment and to pay a fine of Rs. 500/ -, in default to undergo Rigorous Imprisonment for three months. Challenging the said conviction and sentence, the accused has come forward with this appeal.

(3.) The brief facts leading to filing of the appeal are as follows :