LAWS(MAD)-2019-9-60

ARUMUGAM Vs. STATE

Decided On September 26, 2019
ARUMUGAM Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) The appellant is the sole accused in Crime No.282 of 2012 on the file of the Palani Taluk Police Station, Dindigul District and he was tried before the Magalir Neethimandram (Fast Track Court), Dindigul, in S.C.No.33 of 2013, for the commission of offence under Section 302 IPC. The learned Sessions Judge, after full fledged trial, by order dated 29.02.2016, found him guilty of the offence punishable under Section 302 IPC, convicted and sentenced him to undergo simple imprisonment for life, with a fine of Rs.1,000/-, in default to undergo simple imprisonment for one year. As against the order of conviction and sentence, this Criminal Appeal has been filed.

(2.) The background facts, as projected by the prosecution, in a nutshell, are as follows:

(3.) The available evidences from the prosecution side are as follows: