SHANMUGAM Vs. STATE

JUDGEMENT

(1.) The Criminal Appeal has been preferred under Section 374(2) of the Code of Criminal Procedure, by the appellant/A1 against the judgment of conviction, dated 08.08.2011 made in S.C. No. 16 of 2011 on the file of the District and Sessions Judge II, Kancheepuram. The appellant/A1 has been convicted and sentenced to undergo life imprisonment for the offence punishable u/s. 302 IPC and to pay a fine of Rs. 1000/-, in default, to undergo further 6 months Simple Imprisonment by the judgment made in S.C. No. 16 of 2010 passed by the learned District and Sessions Judge II, Kancheepuram.

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

(3.) Upon consideration of the oral and documentary evidence, the Trial Court acquitted A1 and A2 for the offences u/s. 135(1)(a) of the Indian Electricity Act, however convicted the appellant/A1 as stated supra, aggrieved by which, the present appeal is preferred by him.