RAMASAMY Vs. STATE

JUDGEMENT

(1.) The sole accused, Ramasamy, who was tried by the learned Principal Sessions Judge, Erode District, in S.C.No.10/2013 and convicted for offences under Section 302 and 201 IPC and sentenced to undergo imprisonment for life and pay a fine of Rs.10,000/-, in default to undergo simple imprisonment for three years for the offence under Section 302 IPC; and sentenced to undergo Rigorous Imprisonment for 7 years and pay a fine of Rs.5,000/-, in default to undergo simple imprisonment for one year for the offence under Section 201 IPC, is the appellant before us.

(2.) It is the case of the prosecution that the deceased Selvi was the widowed daughter-in-law of the appellant. The deceased had a daughter, Monica, who was being brought up by the appellant after the death of his son Mani @ Subramani [husband of the deceased] five years prior to the date of the incident.

(3.) Right fore arm from shoulder