MUTHUVEL Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is directed against the judgment of conviction and sentence passed by the learned II Additional Sessions Judge, Fast Track Court No.I, Thoothukudi, in S.C.No.169 of 2011, vide judgment dtd. 19/12/2011, holding the appellant guilty of offences punishable under Ss. 302 and 506(ii) of I.P.C.

(2.) The trial Court had sentenced the appellant/accused to undergo life imprisonment and to pay a fine of Rs.1,000.00, in default, to undergo one year rigorous imprisonment for the offence under Sec. 302 of I.P.C. and to undergo five years rigorous imprisonment and to pay a fine of Rs.500.00, in default, to undergo one year rigorous imprisonment for the offence under Sec. 506(ii) of I.P.C.

(3.) The charges framed by the trial Court read as follow:-