SILOR MANI Vs. STATE AND ORS

JUDGEMENT

(1.) The appellant in the present Criminal appeal is the sole accused in S.C.No.305 of 2007, on the file of the Additional District and Sessions Judge, Fast Track Court No.I, Chengleput. The accused stood charged for an offence under Section 302 I.P.C. The trial Court had convicted and sentenced the appellant/accused to undergo life imprisonment and to pay a fine of Rs.1000/-, and in default to undergo rigorous imprisonment for one month. Challenging the said conviction and sentence, the appellant is before this court, by filing the present Criminal Appeal.

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

(3.) The trial Court, accordingly, framed a charge under Section 302 I.P.C. The accused had denied the same. In order to prove the case, the prosecution had examined 10 witnesses. Exs.P-1 to P-19 and 3 Material Objects were also marked on the side of the prosecution to prove the case.