LAWS(MAD)-2019-12-613

NAGU Vs. STATE

Decided On December 05, 2019
NAGU Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) The challenge in this appeal is to the judgment of learned I Additional District and Sessions Judge, Vellore, dated 20.02.2018 passed in S.C.No.59 of 2014, convicting the appellant for offence under Section 302 IPC and sentencing him to undergo life imprisonment and fine of Rs.5,000/-, in default, to undergo one year rigorous imprisonment.

(2.) The case of the prosecution is as follows:

(3.) Since A2 was a juvenile, the case against him was split-up and the records were sent to Juvenile Court for further proceedings.