KARTHIK Vs. STATE REP. BY

JUDGEMENT

(1.) Appellant is the sole accused in the case tried in SC. No. 13/2014 on the file of the Sessions Judge, Mahila Court, Chennai for offence u/s. 302 IPC. The Trial Court, under impugned Judgment dated 29. 01. 2016, found him guilty of offence u/s. 302 IPC and sentenced him imprisonment for life and a fine of Rs. 1,000/-, in default, 3 months rigorous imprisonment. Aggrieved over the said conviction and sentence, the present appeal came to be filed by the appellant/accused.

(2.) The brief facts of the prosecution case, are as follows:-

(3.) On 10. 07. 2013, P. W. 1 and P. W. 2 was informed by one Anthony that the accused kicked the deceased on her stomach. Immediately, P. W. 1 and P. W. 2 rushed to the hospital and found the dead body of the deceased Velankanni. Immediately, P. W. 1 lodged a report, Ex. P. 1 with the G. 1 Veperry Police Station.