MAHALINGAM Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C. No. 93 of 2010 on the file of he learned II Additional Sessions Judge, Kancheepuram. He stood charged for offence under Sec. 302 of IPC. By judgment dated 09.11.2011, the trial court convicted him under Sec. 302 of Penal Code and sentenced him to undergo imprisonment for life and to pay a fine of Rs. 1,000.00, in default, to undergo rigorous imprisonment for 6 months. Challenging the said conviction and sentence, the appellant is before this Court with his Criminal Appeal.

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

(3.) Based on the above materials, the Trial Court framed a lone charge 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 12 witnesses were examined and 17 documents and 3 material objects were also marked.