ANNATHI @ PALANI Vs. STATE

JUDGEMENT

(1.) Appellant is the sole accused in S.C.No.184 of 2014 on the file of I Additional Sessions Court, Tiruppur. He stood charged for the offence under Section 302 IPC. By judgment, dated 22.04.2015, the trial Court convicted him for the offence under Section 302 IPC and sentenced him to undergo imprisonment for life and to pay a fine of Rs.5000/-, in default, to undergo rigorous 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.) Based on the above materials, the trial Court framed the lone charge against the accused under Section 302 IPC and he denied the same.