SUDHAKAR Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.127 of 2010 on the file of the learned Additional District and Sessions Judge, Krishnagiri. He stood charged for offences under Sections 341 and 302 IPC. By judgment dated 30.08.2013, the trial Court convicted him under both the charges and sentenced him to undergo imprisonment for life and to pay a fine of Rs.1,000/-, in default to undergo simple imprisonment for three months for the offence u/s 302 IPC. The trial Court had not imposed any sentence for the offence u/s 341 IPC. Challenging the said conviction and sentence, the accused/appellant is before this Court with this appeal.

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

(3.) Based on the above materials, the trial Court framed charges u/s 302 and 341 IPC. The accused denied the same. In order to prove the case of the prosecution, on the side of the prosecution, as many as 15 witnesses were examined and 22 documents were exhibited, besides 11 material objects.