KARUPPASAMY Vs. STATE

JUDGEMENT

(1.) The appellant, a sole accused, in S.C.No.52 of 2015, on the file of the learned Sessions Judge, (Fast Track Mahila Court) Virudhunagar at Srivilliputhur, stood charged and convicted for the offence under Ss. 302 and 404 I.P.C. and sentenced to undergo Life Imprisonment and to pay a fine of Rs.10,000.00, in default to undergo one year Simple Imprisonment for the offence under Sec. 302 I.P.C. and sentenced to undergo Three years Rigorous Imprisonment and to pay a fine of Rs.5,000.00, in default to undergo six month Simple Imprisonment for the offence under Sec. 404 I.P.C. Challenging the aforesaid conviction and sentence, the appellant is before this Court with this Criminal Appeal.

(2.) The case of the prosecution in brief is as follows:

(3.) Based on that complaint, an F.I.R. has been registered by one Singaraj, Sub Inspector of Police, in Crime No.9 of 2012, under Ss. 302 and 379 I.P.C. and he has prepared the First Information Report (Ex.P8), sent the same to the Judicial Magistrate, Sivakasi and sent the copies of the F.I.R. to the Inspector of Police and other higher officials.