SRINIVASAN Vs. STATE

JUDGEMENT

(1.) This appeal is directed against the conviction and sentence dtd. 7/4/2018, passed in S.C.No.166 of 2017, on the file of the learned Principal Sessions Judge, Chennai.

(2.) Before the trial Court, the accused stood charged for the offence under Ss. 302, 324, 427, 336 and 506 (ii) IPC. After full-fledged trial, the learned Principal Sessions Judge, Chennai, found the accused guilty for the offences under Ss. 302 and 324 IPC and accordingly, he has been convicted and sentenced to undergo life imprisonment and to pay a fine of Rs.1,000.00 under Sec. 302 IPC. He has been further convicted under Sec. 324 IPC and sentenced to undergo rigorous imprisonment for three years and to pay a fine of Rs.1,000.00. In respect of default clause for nonpayment of fine amount, no order has been passed by the trial Court.

(3.) Now, challenging the said conviction and sentence, the accused is before this Court, with the present Criminal Appeal.