RAMAJAYAM Vs. STATE

JUDGEMENT

(1.) This appeal is directed by the appellant - original accused against the Judgment and order dated 22nd October 2016 passed by the learned Sessions Judge, Mahalir Neethimandram [Fast Track Court Mahila Court], Thoothukudi, in Sessions Case No.73 of 2016. By the said Judgment and order, the learned Sessions Judge convicted the appellant under Section 302 IPC and sentenced him to undergo life imprisonment and to pay a fine of Rs.3,000/- in default to undergo rigorous imprisonment for a further period of six months.

(2.) The case of the prosecution, briefly stated, is as under:-

(3.) Charge came to be framed against the appellant under Section 302 IPC. The appellant pleaded not guilty to the said charge and claimed to be tried. His defence is of total denial and false implication. To support its case, the prosecution examined PW-1 to PW-19 and marked EX-P1 to EX-P25 and four material objects. After going through the evidence adduced in this case, the learned Sessions Judge convicted and sentenced the appellant, as stated in Paragraph No.1, above, hence, this appeal.