MURUGAN Vs. INSPECTOR OF POLICE

JUDGEMENT

(1.) THE sole accused in this case, who was convicted for the offence punishable under section 376(1) read with 511 IPC and sentenced to undergo 10 years rigorous imprisonment and to pay a fine of Rs.500/- and in default to undergo three months rigorous imprisonment and also convicted for the offence punishable under section 302 IPC and sentenced to undergo life imprisonment and to pay a fine of Rs.500/- and in default to undergo three months rigorous imprisonment, has preferred the present appeal.

(2.) LEARNED VII Additional Sessions Judge, Chennai having thoroughly adverted to the evidence of P.Ws.1 to 14 and the documentary evidence in the form of Exs.P1 to P18 and Material Objects M.O.1 to M.O.7 has returned a verdict of conviction as stated supra.

(3.) P.W.1 gave a chase accompanied by Elumalai-P.W.2. The accused took shelter in a nearby bush. He went to the church and informed the people over there. He came down to his house and found his wife dead. Thereafter P.W.1 went to Kolathur police station and lodged a complaint, Ex.P1 to the Sub Inspector of Police, P.W.9, who was present over there. The latter registered a case in Crime No.1050/2000 for the offence under section 302 IPC and prepared printed FIR-Ex.P9 and despatched the same to the learned Judicial Magistrate concerned and the copies thereof to the higher officials.