KUPPUSAMY Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.73 of 2012 on the file of the IV Additional Sessions Judge, Erode District at Bhavani. He stood charged for offence under Section 302 IPC. By judgment dated 05.09.2012, the trial Court convicted the appellant/accused for offence under Section 302 IPC and sentenced him to undergo imprisonment for life and to pay a fine of Rs.1000/-, in default to undergo Rigorous Imprisonment for one year. Challenging the said conviction and sentence, the appellant is before this Court with this Criminal Appeal.

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

(3.) P.W.1, the mother of the deceased, who witnessed the entire occurrence, rushed to Ammapettai Police Station and made a complaint at 1.00 a.m, on 12.05.2011. One Mr.Ravi, the then Sub-Inspector of Police, on receipt of the said complaint, registered a case in Crime No.205 of 2011 for offence under Section 302 IPC. He forwarded the Complaint (Ex.P.1) and the First Information Report (Ex.P.9) to the Court, which were received by the learned Jurisdictional Magistrate at 3.00 a.m., on 12.05.2011.