KANNAN Vs. STATE

JUDGEMENT

(1.) THE appellant is the first accused among three accused. THE appellant was convicted and sentenced to undergo imprisonment for life with fine of Rs.5,000/-, in default, to undergo rigorous imprisonment for three months, for the offence under Section 302, IPC in S.C.No.2 of 2006 on the file of learned Principal Sessions Judge, Cuddalore. THE accused 2 and 3 were acquitted, on conclusion of the trial. No appeal against the acquittal has been preferred by the State.

(2.) FOR the sake of convenience, the appellant is referred to as the first accused.

(3.) THE prosecution case in nutshell is as follows: