KARUPPAN Vs. STATE

JUDGEMENT

(1.) There are totally 4 accused in this case. The learned Sessions Judge has acquitted A.1 and A.4 and convicted A.2 and A.3 for the offence under Sec. 302 IPC. This Criminal Appeal has been preferred by the appellant /A.2 to set aside the conviction and sentence made in S.C.No. 118/2012 on the file of the learned II Additional District and Sessions Judge, Chidambaram, dtd. 13/4/2016, as tabulated hereunder: Rank of the accused Provision under which convicted Sentence A2 Sec. 302 IPC Life imprisonment and fine of Rs.1,000.00 in default to undergo three months simple imprisonment

(2.) The facts of the case in brief are as follows:

(3.) On receiving a complaint (Ex.P1) given by P.W.1 (the son of the deceased), a case was registered in Cr.No.23/2012 by the Thittagudi police station for the offence under Ss. 302 and 392 IPC. After the completion of the investigation, charge sheet was filed against the accused under Sec. 120 B and 302 r/w 392 IPC. The committal Court took cognizance of the charge sheet in P.R.C.No.4/2012 and after observing the legal formalities charges have been framed against the accused for the offences under Ss. 120 B, 302 r/w 392 IPC and completed the committal proceedings. After the case was committed to the Sessions Court, it was taken on file. After complying the legal mandates the trial was conducted.