MURUGESAN Vs. STATE

JUDGEMENT

(1.) This Criminal Appeal is filed against the conviction and sentence passed against the appellant/accused in the judgment dtd. 7/3/2020 passed by the IV Additional District and Sessions Judge, Tirunelveli, in S.C.No.40 of 2018 by convicting and sentencing the appellant for the offence punishable under Ss. 364, 302 and 201 IPC and sentenced to undergo imprisonment for life and to pay a sum of Rs.5,000.00 in default, to undergo two years simple imprisonment for the offence under Sec. 302 IPC and sentenced to undergo 10 years rigorous imprisonment and to pay a sum of Rs.5,000.00 in default, to undergo two years simple imprisonment for the offence under Sec. 364 IPC and sentenced to undergo three years rigorous imprisonment and to pay a sum of Rs.5,000.00 in default, to undergo one year simple imprisonment for the offence under Sec. 201 IPC.

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

(3.) On receipt of the records, the Judicial Magistrate, Sankarankovil took up the case in P.R.C.No.10 of 2016 and issued a summons to the accused. After the appearance of the accused, copies of the entire records were furnished to him free of cost under Sec. 207 Cr.P.C.