RAMESH ALIAS RAMESH BABU Vs. STATE

JUDGEMENT

(1.) APPELLANT Ramesh @ Ramesh Babu is the sole accused in Sessions Case No.285 of 2007 on the file of the Additional District and Sessions Judge, Fast Track Court-I, Chengalpattu, and he has preferred this appeal challenging the conviction and sentence imposed on him by judgment dated 30.9.2008 in the case. For the sake of convenience, in this Judgment, the appellant will be referred to as accused.

(2.) THE learned Additional District and Sessions Judge found the accused guilty of the charge under Section 302 IPC and convicted and sentenced him to undergo Life Imprisonment and to pay a fine of Rs.10,000/-, in default to undergo one month Rigorous Imprisonment.

(3.) L/W right palm 4 x 1 x 1cm.