NANDAGOPAL Vs. STATE

JUDGEMENT

(1.) The sole accused in S.C.No.215 of 2016, on the file of the learned Additional District and Sessions Judge, Virudhunagar, has filed this appeal challenging the conviction and sentence passed against him for the offence under Sec. 302 IPC, sentencing him to undergo life imprisonment and to pay a fine of Rs.1,000.00, in default to undergo six months' simple imprisonment, as per the impugned judgment dtd. 27/9/2022.

(2.) Facts of the case

(3.) Submissions of the learned counsel appearing for the appellant: