BALASUBRAMANI Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.1 of 2016 on the file of the Principal Sessions Court, Karur. The learned trial Judge, vide judgment dated 17.08.2016, found the appellant guilty of the offence punishable under Section 302 IPC and sentenced him to undergo life imprisonment, with a fine of Rs.50,000/-, in default, to undergo simple imprisonment for one year was also ordered. This judgment of conviction and sentence is put under challenge in this appeal.

(2.) The background facts of the case, as projected by the prosecution, in a nutshell, is as follows:-

(3.) In support of the prosecution, 17 witnesses were examined and 21 documents were marked and 10 material objects were produced. The evidence available from the prosecution witnesses are as follows:-