MADHAN ALIAS SENTHIL KUMAR Vs. STATE

JUDGEMENT

(1.) Appellant Madhan @ Senthil Kumar is the sole accused in Sessions Case No. 38 of 2007 on the file of III Additional Sessions Judge, Puducherry, and he has preferred this appeal challenging the conviction and sentence imposed on him by judgment dated 17.12.2008 in the case.

(2.) The learned Additional 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. 1,000/-, in default, to undergo one year Simple Imprisonment consecutively.

(3.) On the side of the prosecution, as many as 15 witnesses were examined and 21 documents and 11 material objects were marked.