RAJA Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C. No. 53 of 2016, on the file of the learned Principal Sessions Judge, Dindigul. He stood charged for the offences punishable under Ss. 302 and 506(II) IPC.

(2.) By Judgment dtd. 10/1/2017, the Trial Court has convicted the accused and sentenced him, as detailed below:-

(3.) The case of the prosecution, in brief, is as follows:-