THANGARAJ Vs. STATE THROUGH INSPECTOR OF POLICE

JUDGEMENT

(1.) This Criminal Appeal is filed against the judgment and conviction rendered by the learned Additional Sessions Court No.IV, Tirunelveli, in S.C.No.327 of 2008, dated 11.01.2016, convicting the appellant and sentencing him for the offence under Section 302 IPC to undergo life imprisonment and to pay a fine amount of Rs. 1,000/- in default to undergo rigorous imprisonment for six months and sentencing him for the offence under Section 307 IPC to undergo rigorous imprisonment for seven years and to pay a fine amount of Rs. 1,000/- in default to undergo rigorous imprisonment for six months. The above sentences have been ordered to run concurrently.

(2.) The brief facts leading to this case are as follows:-

(3.) Heard the learned counsel appearing for the appellant and the learned Additional Public Prosecutor appearing for the respondent.