SARAVANAN Vs. STATE

JUDGEMENT

(1.) Challenge is made in this Memorandum of Criminal Appeal to the order of conviction and sentence dated 27.7.2011 and made in the Sessions Case in S.C.No.56 of 2010 on the file of the learned Principal Sessions Judge, Salem (Sessions Division), convicting and sentencing the appellant/accused under Sections 302 and 323 IPC and to suffer life imprisonment and to pay a fine of Rs.1,000/- in default to suffer a further period of Rigorous Imprisonment for one month for the offence under section 302 IPC and to suffer Rigorous Imprisonment for 6 months for the offence under section 323 IPC. Both the sentences were ordered to run concurrently.

(2.) The appellant/accused being the sole accused was tried before the learned Principal Sessions Judge, Salem (Sessions Division) for the following two charges:

(3.) Heard Mr.Ashok Kumar, learned senior counsel appearing for the appellant/accused and Mr.V.M.R.Rajendran, learned Additional Public Prosecutor appearing for the respondent State.