VELU @ VELMURUGAN Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.252 of 2012 on the file of the learned I Additional District and Sessions Judge, Vellore, Vellore District. He stood charged for offences under Sections 392, 394 & 302 I.P.C. By judgment dated 13.06.2013, the trial Court convicted him for the offences under Sections 394 and 302 I.P.C., and sentenced him to undergo imprisonment for life and to pay a fine of Rs.10,000/- (no default sentence was imposed) for the offence under Section 394 I.P.C., and to undergo imprisonment for life and to pay a fine of Rs.10,000/- (no default sentence was imposed) for the offence under Section 302 I.P.C. 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.) We have heard the learned counsel appearing for the appellant and the learned Additional Public Prosecutor appearing for the State and we have perused the records carefully.