SIVAKUMAR Vs. STATE

JUDGEMENT

(1.) The sole accused has filed the present Criminal Appeal aggrieved by the Judgment of the Additional District and Sessions Judge (Fast Track Court), Dindigul, dated 17.04.2014, made in S.C. No. 82 of 2012, convicting the appellant for an offence under Section 302 of IPC and sentencing him to undergo life imprisonment and to pay a fine of Rs. 1000/-, in default, to undergo six months simple imprisonment.

(2.) The case of the prosecution:-

(3.) Complaint and materials collected during investigation: