M NITHYANANDAM Vs. INSPECTOR OF POLICE AMMAPETTAI POLICE

JUDGEMENT

(1.) The accused is on appeal against the judgment dated 14.7.2010 in S.C. No. 102 of 2009 on the file of the Additional District Judge-cum-Presiding Officer, Special Court under Essential Commodities Act, Thanjavur.

(2.) Learned Additional District Judge-cum-Presiding Officer, Special Court under Essential Commodities Act, Thanjavur, convicted the Appellant herein under Section 302 of I.P.C. (2 counts) and under Section 302, I.P.C. read with Section 201 of I.P.C. (2 counts). He was sentenced to life imprisonment with fine of Rs. 500 in respect of each of the offences, failing which, to undergo rigorous imprisonment for three years in respect of each of the offences and a further fine of Rs. 500, failing which, to undergo rigorous imprisonment for six months in respect of each of the offences.

(3.) The case of the prosecution is that on 3.11.2003, the accused strangulated his wife Sumithra and his minor son Vimal aged 4 years, thereby committed murder of these two persons and after thus committing these murders, the accused threw the dead body of his wife and child into the river. Thus the offences committed by the Appellant were punishable under Section 302 of I.P.C. read with Section 201 of I.P.C.