NANDAKUMAR Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.13 of 2014, on the file of the learned Sessions Judge, Mahila Court, Pudukkottai. By Judgment, dated 07.04.2015, the Trial Court convicted him under both charges and sentenced him to undergo imprisonment for life and to pay a fine of Rs.1,000/- in default to undergo rigorous imprisonment for one year for the offence under Section 302 I.P.C. and to undergo rigorous imprisonment for seven years and to pay a fine of Rs.1,000/- in default to undergo rigorous imprisonment for one year, for the offence under Section 201 I.P.C. Challenging the said conviction and sentence, the appellant is before this Court, with this Criminal Appeal.

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

(3.) On 17.05.2013, at about 09.30 a.m., the dead body of the deceased was found hanging in a Vambara tree. P.W.7, Mr.Ganesan, the then Village Assistant, found the same. He duly reported the same to P.W.1, who was the then Village Administrative Officer of Karukkakurichi Village. Immediately, P.W.1 rushed to the place of occurrence and found the body hanging by rope in the tree. He had suspicion regarding the cause of death. Therefore, he proceeded to the Police Station and made a complaint regarding the same. P.W.16, the then Special Sub Inspector of Police, attached to Vadakadu Police Station received the complaint on 18.05.2013 at 08.30 a.m. and registered a case in Crime No.55 of 2013 under Section 174 Cr.P.C. Then, he forwarded the First Information Report and the complaint to the Tahsildar, Karambakudi, and also handed over the Case Diary to the Inspector of Police for investigation.