ETHIRAJ Vs. STATE

JUDGEMENT

(1.) Appellant Ethiraj is the sole accused in Sessions Case No. 331 of 2007 on the file of the Additional Sessions Judge (Fast Track Court-II), Kanchipuram, and he has preferred this appeal challenging the conviction and sentence imposed on him by judgment dated 26.8.2008 in the case. For the sake of convenience, in this Judgment, the appellant will be referred to as accused.

(2.) The learned Additional Sessions Judge found the accused guilty of the charge under Sections 302 IPC and convicted and sentenced him to undergo Life Imprisonment and to pay a fine of Rs. 1,000/-, in default to undergo three months Rigorous Imprisonment.

(3.) To prove its case, the prosecution examined P. Ws. 1 to 19 and marked Exhibits P-1 to P-10.