MARAPPA Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.51 of 2011 on the file of the Principal District and Sessions Judge, Krishnagiri. He stood charged for offences under Sections 302 and 201 IPC and Section 4 of Tamil Nadu Prohibition of Harassment of Woman Act, 1998, by judgment dated 29.10.2013. The Trial Court, convicted the accused under Sections 302 and 201 IPC and sentenced him to undergo imprisonment for life and to pay a fine of Rs.1,000/- in default, to undergo simple imprisonment for six months and also convicted the accused under Section 201 of IPC and sentenced him to undergo rigorous imprisonment for seven years and to pay a fine of Rs.1,000/- in default, to undergo simple imprisonment for six months.

(2.) Challenging the said conviction and sentence, the appellant is before this Court with this appeal.

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