CHINNADURAI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The sole accused in S.C.No.75 of 2016 on the file of the Court of II Additional District and Sessions Judge, Thoothukudi, is the appellant. The appellant/sole accused stood charged and tried for the commission of the offences under Sections 302, 324 and 506(ii) I.P.C. The trial Court, vide impugned judgment dated 14.09.2017, has convicted him for the commission of the offence under Section 302 I.P.C. and imposed the sentence of rigorous imprisonment for life and fine of Rs.1,000/- (Rupees One Thousand only), in default, to undergo simple imprisonment for one year. The trial Court has acquitted the appellant/accused for the charges under Sections 324 and 506(ii) I.P.C and the State did not prefer any appeal challenging the said portion of the judgment of the trial Court. Aggrieved by the conviction and sentence imposed, the appellant/accused has filed this appeal.

(2.) Facts leading to the filing of this appeal relevant for the purpose of disposal of this appeal and briefly narrated, are as follows:

(3.) Mrs.M.Krishnaveni, learned Counsel for the appellant/accused has made the following submissions: