CHENNAIYAN Vs. THE STATE

JUDGEMENT

(1.) THE criminal appeal has been preferred against the conviction and sentence imposed by Judgment, dated 23.08.2013 made in S.C. No. 3 of 2012 on the file of the learned Additional District and Sessions Judge, Krishnagiri, Krishnagiri District.

(2.) IT is seen that the appellant is the sole accused and he was convicted under Section 302 IPC (4 counts) and sentenced to undergo life imprisonment for each counts and also imposed a fine of Rs. 1,000/ - and in default to undergo Rigorous Imprisonment for three years; under Section 307 IPC (4 counts) and sentenced to undergo 5 years Rigorous Imprisonment for each counts and also imposed a fine of Rs. 500/ - and in default to undergo Rigorous Imprisonment for two years.

(3.) ON appearance of the accused before the trial court, after satisfying that the accused had been furnished with free copies of the prosecution documents as required u/s. 207 Cr.P.C. Thereupon, charge u/s. 302 IPC and 307 IPC were framed, read over and explained to the accused. When the accused was questioned with regard to the substance of the charge, he denied the same, pleaded not guilty and claimed to be tried.