BALAMURUGAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The appellant is the first accused in S.C.No.41 of 2010 on the file of the learned Additional District and Sessions Judge (Fast Track Court), Ramanathapuram. There were two other accused by name Shanmugavel and Balamurugan, arrayed as accused Nos.2 & 3. The trial Court framed as many as three charges. The first charge was under Section 341 IPC against all the three accused; the second charge was under Section 323 IPC against the accused 2 & 3; and the third charge was under Section 302 IPC against the first accused. By judgment dated 09.11.2010, the trial Court acquitted the accused 2 & 3, but convicted the appellant/A1 alone under Section 302 IPC and sentenced him to undergo imprisonment for life and to pay a fine of Rs.20,000/-, in default to undergo rigorous imprisonment for one year. Challenging the said conviction and sentence, the appellant is before this Court with this appeal.

(2.) The case of the prosecution in brief is as follows;

(3.) We have heard the learned counsel appearing for the appellant and the learned Additional Public Prosecutor appearing for the State. We have also perused the records carefully.