SUMAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) The present Criminal Appeal has been filed by the sole accused, challenging the judgment and decree in S.C.No.149 of 2017 on the file of the Additional Sessions Judge, Virudhunagar, dtd. 28/9/2022, in and by which the appellant has been convicted for the offence under Sec. 302 I.P.C. and was sentenced to undergo life imprisonment and also to pay a fine of Rs.1,000.00 and in default of payment of such fine, to undergo six months rigorous imprisonment.

(2.) Case of the prosecution:

(3.) Complaint: