RAMAN Vs. STATE

JUDGEMENT

(1.) This appeal is against the judgment dtd. 12/10/2018 passed by the learned Sessions (Fast Track Mahila) Judge, Namakkal, Namakkal District, in S.C.No.80 of 2016 convicting the appellant for offence u/s 341 and 302 of IPC and sentencing him to undergo Rigorous Imprisonment for 1 month for offence under Sec. 341 of IPC and to undergo Imprisonment for Life and to pay a fine of Rs.2,000.00 for offence u/s 302 of IPC and in default to pay fine to undergo rigorous imprisonment or a further period of six months.

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

(3.) After the appearance of the accused before the trial court, he was furnished with copies under Sec. 207 of Cr.P.C. and thereafter, the case was committed to the Court of Sessions, which, in turn, made over the case to the Sessions Judge, Fast Track Mahila Court, for trial.