GANESAN Vs. STATE

JUDGEMENT

(1.) Sole appellant is the accused in S.C. No. 175 of 2011 on the file of the learned Principal District and Sessions Judge, Coimbatore and he stood charged and tried for the commission of offence under Sec. 302 IPC. The trial Court, vide impugned judgment dated 27.02.2013, had convicted him for the offence under Sec. 302 IPC and sentenced him to undergo rigorous imprisonment for life. Challenging the legality of the said conviction and sentence, the present appeal has been filed.

(2.) Necessary and relevant facts leading to the filing of this appeal are as follows:

(3.) Mr. R. Shanmugasundaram, learned Senior Counsel assisted by Mr. H. Rajasekar, learned counsel appearing for the appellant/accused made the following submissions: