SACHA @ IRULANDI Vs. STATE

JUDGEMENT

(1.) Aggrieved over the judgment of the Additional District Court and Fast Track Court, Paramakudi, Ramanathapuram District, dated 23.09.2016 in S.C.No.172 of 2010, the present appeal has been filed. The Trial Court convicted the appellant/accused for the offence punishable under Section 302 IPC and sentenced to undergo life imprisonment and imposed a fine of Rs.20,000/-, in default, 3 years Simple Imprisonment.

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

(3.) When the above incriminating materials were put to the accused under Section 313 Cr.P.C. he denied the same as false and pleaded innocence. During trial, on the side of prosecution as many as 15 witnesses were examined and 15 documents were exhibited besides 6 material objects.