JAYARAMAN Vs. STATE

JUDGEMENT

(1.) The appellant is the sole accused in S.C.No.74 of 2011 on the file of the learned Additional Sessions Judge, Fast Track Court-1, Poonamallee. He stood charged for offences under Sections 364, 376, 302 and 201 IPC. By judgment dated 08.08.2011, the trial Court had convicted him for the offences under Sections 364 and 302 Penal Code alone and acquitted him from the charges under Sections 376 and 201 IPC. For the offence under Sec. 364 IPC, the trial Court sentenced him to undergo rigorous imprisonment for ten years and to pay a fine of Rs. 1,000.00, in default to undergo simple imprisonment for one year and for the offence under Sec. 302 IPC, sentenced him to undergo imprisonment for life and to pay a fine of Rs. 1,000.00, in default to undergo simple imprisonment for one year. Challenging the said conviction and sentence, the accused/ appellant is before this Court with this appeal.

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

(3.) Based on the above materials, the trial Court framed charges as detailed in the first paragraph of this judgment. The accused denied the same. In order to prove the case of the prosecution, on the side of the prosecution, as many as 13 witnesses were examined and 23 documents were exhibited, besides 2 Material Objects.