P GANESAN Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.24 of 2007 on the file of the learned Sessions Judge, Sivagangai. He stood charged for the offences punishable under Sections 364, 302 and 201 IPC. By judgment, dated 27.01.2011, the trial Court convicted him under all the three charges and sentenced him to undergo rigorous imprisonment for 5 years and to pay a fine of Rs.250/- in default to undergo rigorous imprisonment for 2 years for the offence under Section 364 IPC, to undergo imprisonment for life and to pay a fine of Rs.500/-, in default, to undergo rigorous imprisonment for two years for the offence under Section 302 IPC and to undergo rigorous imprisonment for 3 years and to pay a fine of Rs.250/- in default to undergo rigorous imprisonment for 1 year for the offence under Section 201 IPC. Challenging the said conviction and sentence, the appellant is before this Court with this appeal.

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

(3.) When the above incriminating materials were put to the accused under Section 313 Cr.P.C., he denied the same as false. However, he did not choose to examine any witness nor to mark any document on his side. His defence was that the deceased disappeared at Mattuthavani Bus Stand, Madurai and thereafter, she was not traceable. He would further submit that he had not given any confession to the Village Administrative Officer and the dead body was not discovered at his instance.