RAMALINGAM Vs. STATE

JUDGEMENT

(1.) Challenging the judgment of conviction and sentence dated 10.10.2013 and made in the Sessions Case in S.C.No.200 of 2011 on the file of the learned III Additional District and Sessions Judge, Cuddalore Sessions Division at Vridhachalam, this Memorandum of Criminal Appeal is filed by the appellant/accused, after invoking the provisions of Sections 374 of the Criminal Procedure Code.

(2.) The appellant herein is the accused, who has been found guilty under Section 302 of the Indian Penal Code, convicted thereunder and sentenced to suffer life imprisonment and also to pay a fine of Rs.1,000/-, in default, to suffer a further period of one year rigorous imprisonment. The fine amount is paid on receipt by the appellant.

(3.) Despite the charge sheet is laid by PW-20, Inspector of Police attached to Pennadam Police Station at Cuddalore District, as against the appellant under Section 302 of IPC the learned District Munsif-cum-Judicial Magistrate, Tittagudi, seems to have taken cognizance of the offences under Sections 294(b), 324 and 302 of IPC. However, the learned Additional District and Sessions Judge, Virudhachalam had framed the charge as against the appellant under Section 302 of IPC a simplicitor charge.