SUBASH Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No. 530 of 2013, on the file of the learned Sessions Judge, Mahalir Needhimandram Fast Track (Mahila Court), Villupuram. He stood charged for offence under Sections 302 and 404 IPC. By judgement dated 18.3.2016, the trial Court Convicted him under both charges and sentenced him to undergo imprisonment for life and to pay a fine of Rs. 1000.00, in default, to undergo simple imprisonment for one year, for the offence under Sec. 302 Penal Code and to undergo rigorous imprisonment for two years and to pay a fine of Rs. 1000.00, in default, to undergo simple imprisonment for two months for the offence under Sec. 404 IPC. Challenging the said conviction and sentence, the appellant is before this Court with this appeal.

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

(3.) Based on the above materials, the trail Court framed charges under Sections 302 and 404 IPC. The accused denied the same. In order to prove the case, on the side of the prosecution as many as 39 witnesses were examined, 49 documents and 15 material objects were marked.