(1.) THE appellant is the sole accused in Sessions Case No.68 of 2004 on the file of Principal Sessions Judge, Erode District and he was tried for the offences under Section 302 and 201 I.P.C. THE first charge against the appellant was that on 16.8.2003 at about 10.00 a.m., due to previous enmity with regard to money transaction, when the deceased demanded the amounts due from the accused, the accused with an intention to cause the death of the deceased, beat him with a wooden log, that was kept hidden in his house and caused the death of the deceased and thereby, committed the offence punishable under Section 302 I.P.C. THE second charge against the accused was that, after the deceased was attacked and done to death, the accused put the body in a gunny bag and took the same in a TVS-Moped and threw it in a pond near Erukkalangattupudur and thereby committed the offence punishable under Section 201 I.P.C.
(2.) THE learned Sessions Judge, after considering the evidence, both oral and documentary, convicted the appellant under Sections 302 and 201 I.P.C. and sentenced him to undergo imprisonment for life and also to pay a fine of Rs.1,000/-, in default of which, to undergo rigorous imprisonment for a period of 6 months for the offence under Section 302 I.P.C. and to undergo rigorous imprisonment for a period of two years for the offence under Section 201 I.P.C.
(3.) WE have given our careful consideration to the contentions of both sides and also perused the records.