MATHESH Vs. STATE REPRESENTED BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The appellant was arrayed as accused in S.C.No.137 of 2015 on the file of the Court of Sessions (Mahila), Fast Tract Court, Dharmapuri District and he stood charged and tried for the commission of offences under Sections 302 I.P.C and 201 r/w. 302 I.P.C. The Trial Court, vide impugned judgment dated 06.03.2017, found him not guilty for the offence under Section 201 r/w.302 I.P.C. and acquitted him for the said offence and however convicted him for the offence under Section 302 I.P.C. and sentenced him to undergo imprisonment for life with a fine of Rs.2,000/- in default to undergo 2 months rigorous imprisonment. The Trial Court has also granted set off under Section 428 Cr.P.C. The appellant/accused, challenging the legality of the conviction and sentence passed by the Trial Court, has filed this appeal.

(2.) The case of the prosecution, briefly narrated and necessary for the disposal of this appeal, are as follows:

(3.) Mr.C.R.Malarvannan, learned counsel appearing for the appellant/accused made the following submissions: