MANI Vs. STATE

JUDGEMENT

(1.) The Appeal has been filed seeking to set aside the order dtd. 2/11/2018 passed by the II Additional District and Sessions Judge, Tiruppur. made in S.C.No.123 of 2017.

(2.) The appellant stands convicted under Sec. 302 IPC and sentenced to undergo life imprisonment with a fine of Rs.5000.00 in default to undergo a further period of one year rigorous imprisonment.

(3.) Brief facts of the prosecution case is as under:-