SUDHAKAR Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in C.No.227 of 2010 on the file of the learned Principal Sessions Judge Villupuram. He stood charged for offences under Sections 302 and 506(ii) IPC. By judgment dated 26.03.2013, the trial Court convicted him under both the charges and sentenced to undergo imprisonment for life and to pay a fine of Rs.3,000/-, in default to undergo six months imprisonment [whether simple imprisonment or rigorous imprisonment not mentioned] for the offence under Section 302 IPC; and sentenced to undergo rigorous imprisonment for two years for the offence under Section 506(ii) 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, the trial Court framed charges under Sections 302 and 506(ii) IPC. The accused denied the same. In order to prove the case of the prosecution, on the side of the prosecution, as many as 11 witnesses were examined and 20 documents were exhibited, besides 8 Material Objects.