KARUNA JYOTHI Vs. STATE BY INSPECTOR OF POLICE

JUDGEMENT

(1.) The sole accused, who stood charged, tried and found guilty as per the charge for an offence of murder punishable under Section 302 IPC and sentenced to undergo life imprisonment and to pay a fine of Rs. 5,000/- with a default sentence to undergo two years simple imprisonment in case of default in payment of fine, by the judgment of the Additional District and Sessions Judge (Fast Track Court No. 1), Chennai in sessions case No. 128/2009, has brought-forth this appeal challenging the conviction and sentence. For the sake of convenience, the appellant herein is referred to as accused.

(2.) The case of the prosecution as culled out from the evidence adduced on the side of the prosecution, in brief, is as follows:

(3.) The learned Additional District and Sessions Judge (Fast Track Court No. 1), Chennai, heard the arguments advanced on either side, considered the evidence in the light of the points urged in the arguments and upon such consideration, came to the conclusion that the charge against the accused stood proved and held him to be guilty. After informing the accused of the decision to hold him guilty, the learned trial judge questioned the accused regarding punishment under Section 235(2) Code of Criminal Procedure and after considering the evidence and the submissions made by the accused regarding the punishment, the trial judge pronounced a judgment convicting the accused for the said offence under Section 302 IPC and imposing a sentence as indicated supra.