(1.) The appellant is the sole accused in S.C.No.192 of 2011 on the file of the learned II Additional District and Sessions Judge, Tindivanam. He stood charged for offences under Sections 323 and 302 of IPC. By judgment dated 16.11.2012, the trial court convicted him under both the charges and sentenced him to undergo imprisonment for life under Section 302 of IPC and he was also sentenced to undergo rigorous imprisonment for 3 months for the offence under Section 323 of IPC and no fine was imposed for any of the offences. Challenging the said conviction and sentence, the appellant/sole accused 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 as detailed in the first paragraph of the Judgment. The accused denied the same. In order to prove the case, on the side of the prosecution, as many as 21 witnesses were examined and 23 documents and 5 material objects were also marked.