VALLIAPPAN Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C. No. 105 of 2011, on the file of the learned District Sessions Judge, Mahila Court, Pudukkottai. He stood charged for the offences punishable under Sections 302 and 404 of the Indian Penal Code. By Judgment dated 17.12.2014, the Trial Court has convicted the appellant, as detailed below:-

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

(3.) We have heard the learned counsel appearing for the appellant, the learned Additional Public Prosecutor appearing for the respondent and also perused the records carefully.