K. PANNEERSELVAM Vs. STATE

JUDGEMENT

(1.) The sole accused in SC. No. 24/2011 on the file of the learned IV Additional Sessions Judge, Chennai, is the appellant herein and he was charged and tried for the commission of the offences u/s. 448 and 302 IPC and vide impugned Judgment dated 06.03.2012, he was convicted and sentenced to undergo simple imprisonment for three months and to pay fine of Rs. 1000/ -, with a default sentence of simple imprisonment for one week for the commission of the offence u/s. 448 IPC and sentenced to undergo rigorous imprisonment for life and to pay fine of Rs. 4000/ - with a default sentence of three months for the commission of the offence u/s. 302 IPC and challenging the said conviction and sentence, the appellant/accused has filed the present appeal.

(2.) The factual matrix of the prosecution case is as follows: - -

(3.) The Trial Court on consideration of the oral and documentary evidence and other materials placed before it, has convicted the appellant/accused for the offences u/s. 448 and 302 IPC and sentenced him as mentioned above. Challenging the legality of the said conviction and sentence, the appellant/accused is before this Court with this appeal.