KANNAN Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.186 of 2010 on the file of the learned Sessions Judge, Mahila Court, Chennai. He stood charged for offence under Section 498A and 302 I.P.C. By judgment dated 18.09.2012, the trial Court convicted him under Section 302 I.P.C. alone and sentenced him to undergo imprisonment for life and to pay a fine of Rs.20,000/- in default to under go simple imprisonment for six months. Challenging the said conviction and sentence, the appellant is before this Court with this appeal.

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

(3.) When the above incriminating materials were put to the accused under Section 313 Cr.P.C., he denied the same as false. However, he did not choose to examine any witness nor mark any document on his side. His defence was a total denial. Having considered all the above, the trial Court convicted him under Section 302 I.P.C. alone and that is how, he is before this Court with this appeal.