GURUVAIAH Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is filed against the conviction and sentence passed against the accused/sole appellant in the judgment dtd. 24/8/2023 passed by the Additional Sessions Judge, Additional District and Sessions Court, Virudhunagar District at Srivilliputtur in S.C.No.16 of 2021 by convicting and sentencing the appellant for the offence punishable under Ss. 302 and 506(ii) IPC and sentenced to undergo rigorous imprisonment for life and to pay a sum of Rs.1,000.00 in default to undergo three months simple imprisonment under Sec. 302 IPC and to undergo rigorous imprisonment for seven years and to pay a sum of Rs.1,000.00 in default to undergo three months rigorous imprisonment under Sec. 342 IPC and to undergo simple imprisonment for three months.

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

(3.) After perusing the records, the Judicial Magistrate, Rajapalayam had taken up the case in P.R.C.No.11 of 2020 and issued summons to the accused. After appearance of the accused, copies of all the prosecution documents were furnished to him free of cost under Sec. 207 Cr.P.C. Since the offence was exclusively triable by the Sessions Court, the learned Judicial Magistrate had committed the case records to the Principal District Judge, Virudhunagar District at Srivilliputtur under Sec. 209(A) Cr.P.C for further action.